The President in exercise of the powers conferred by clause (1) of Article 224 of the Constitution of India, appointed S/Shri (i) Dixit Krishna Shripad, (ii) Shankar Ganapathi Pandit, (iii) Ramakrishna Devdas (iv) Bhotanhosur Mallikarjuna Shyam Prasad, and (v) Siddappa Sunil Dutt Yadav, to be Additional Judges of the Karnataka High Court, in that order of seniority, for a period of two years with effect from the date they assume charge of their offices.
Ministry of Law and Justice
