The Central Government of India has assented for the appointment of Justice Gurmeet Singh Sandhawalia, senior most Judge of the Punjab and Haryana High Court as the acting Chief Justice of the Punjab and Haryana High Court.

The notification issued by the Law Ministry notifies that “In exercise of the powers conferred by Article 223 of the Constitution of India, the President is pleased to appoint Shri Justice Gurmeet Singh Sandhawalia, Judge of the Punjab and Haryana High Court, to perform the duties of the office of the Chief Justice of that High Court with effect from the date Ms. Justice Ritu Bahri relinquishes the charge of Acting Chief Justice of Punjab and Haryana High Court consequent upon her elevation as Chief Justice of the Uttarakhand High Court.”

About Justice Gurmeet Singh Sandhawalia

Justice Gurmeet Singh Sandhawalia has handled a mixed bag of work pertaining to Criminal, Civil, Service,Land Acquisition and Constitutional law on the private side besides being on the panel of the aforesaid institutions. His Lordship has been a sportsman during his College days representing his College and University in the sport of Lawn Tennis. His Lordship belongs to a legal family as his Lordship's father was Chief Justice of Punjab and Haryana High Court From 1978 to 1983, and of the Patna High Court from 1983 to 1987

Picture Source :

 
Vishal Gupta