The Central Government of India has assented for the appointment of Shri Justice Manmohan, senior-most puisne Judge of Delhi High Court, to be the Acting Chief Justice of the Delhi High Court.
The notification issued by the Law Ministry has notified that “In exercise of the power conferred by Article 223 of the Constitution of India, the President is pleased to appoint, Shri Justice Manmohan, Judge of the Delhi High Court, to perform the duties of the office of the Chief Justice of that High Court with effect from the date Shri Justice Satish Chandra Sharma relinquishes the charge as Chief Justice of the Delhi High Court consequent upon his appointment as a Judge of the Supreme Court of India.”
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