The President in exercise of the powers conferred by clause (1) of Article 217 of the Constitution of India, appointed  Justices Ashis Kumar Chakraborty,  Malay Marut Banerjee, Md. Mumtaz Khan, Sankar Acharyya, Mir Dara Sheko, Debi Prosad Dey, Miss Asha Arora, Siddhartha Chattopadhyay,  and Shivakant Prasad, Additional Judges of the Calcutta High Court, to be Judges of the Calcutta High Court with effect from the date they assume charge of their respective offices.

The President in exercise of the powers conferred by clause (1) of Article 224 of the Constitution of India,   appointed  Shri Amitabha Chatterjee, to be an Additional Judge of the Calcutta High Court, for a period of two years with effect from the date he assumes charge of his office.

Ministry of Law and Justice

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