APPOINTMENTS

In exercise of the power conferred by clause (1); of Article 217 of the Constitution of India, the President of India appointed Shri Khwairakpam Nobin Singh as a Judge of the Manipur High Court. His tenure as a Judge will become effective from the date he will assume the charge of his office.

In exercise of the power conferred by clause (1); of Article 217 of the Constitution of India, the President of India  appointed Shri Justice Prashant Kumar Mishra, Additional Judge of the Chhattisgarh High Court, as a Judge of the Chhattisgarh High Court. His tenure as a Judge will become effective from the date he will assume the charge of his office.

The President in exercise of the powers conferred by Article 217 (1); of the Constitution of India appointed (i) Shri Justice Tarlok Singh Chauhan, (ii) Shri Justice Piar Singh Rana, and (iii) Shri Justice Sureshwar Thakur, Additional Judges of the Himachal Pradesh High Court, to be Judges of the Himachal Pradesh High Court with effect from the date they assume charge of their respective offices.

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