Additional Judges of the Guahati High Court appointed by the President

In exercise of the powers conferred by Article 224 (1) of the Constitution of India, the President appointed (i) Shri Nishitendu Chaudhury

In exercise of the powers conferred by Article 224 (1) of the Constitution of India, the President appointed (i) Shri Nishitendu Chaudhury (ii) Shri Lanusungkum Jamir, and (iii) Shri Manash Ranjan Pathak as Additional Judges of the Guahati High Court for a period of three months with effect from 22-11-2015.

-Ministry of Law & Justice

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