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Shri Ramendra Jain appointed Addl. Judge, Punjab & Haryana High Court

Shri Ramendra Jain appointed Addl. Judge, Punjab & Haryana High Court

The President in exercise of the powers conferred by clause (1) of Article 224 of the Constitution of India appointed Shri Ramendra

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Published on January 7, 2017By Saba

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The President in exercise of the powers conferred by clause (1) of Article 224 of the Constitution of India appointed Shri Ramendra Jain, to be an Additional Judge of the Punjab & Haryana High Court, for a period of one year with effect from 20th April, 2017.

Ministry of Law and Justice

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