The Central Government of India has assented to the appointment of two additional judges as Permanent Judges of the Bombay High Court.
The notification issued by Law Ministry notified that “In exercise of the power conferred by clause (1) of Article 217 of the Constitution of India, the President is pleased to appoint S/Shri Justices (i) Anil Laxman Pansare, and (ii) Sandipkumar Chandrabhan More, Additional Judges of Bombay 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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