The Central Government of India has assented for the appointment of advocate Shri Kaushik Goswami as an additional judge of the Gauhati High Court.
The notification issued by the Law Ministry notifies that “In exercise of the power conferred by clause (1) of Article 224 of the Constitution of India, the President is pleased to appoint Shri Kaushik Goswami, to be an Additional Judge of the Gauhati High Court, for a period of two years with effect from the date he assumes charge of his office.”
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