The President of India has assented to the appointment of ten permanent judges to Punjab and Haryana High Court.
The notification issued by the Law Ministry notifies that “In exercise of the power conferred by clause (1) of Article 217 of the Constitution of India, the President is pleased to appoints/Shri Justices (i) Kuldeep Tiwari, (ii) Gurbir Singh, (iii) Deepak Gupta, (iv) Smt. Amarjot Bhatti (v) Smt. Ritu Tagore, (vi) Smt. Manisha Batra, (vii) Ms. Harpreet Kaur Jeewan, (viii) Smt. Sukhvinder Kaur, (ix) Sanjiv Berry and (x) Vikram Aggarwal, Additional Judges of Punjab and Haryana High Court, to be Judges of that High Court with effect from the date they assume charge of their respective offices.”
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