Appointment of 3 Additional Judges, Gauhati High Court

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

The President in exercise of the powers conferred by clause (1) of Article 224 of the Constitution of India  appointed (i) Shri Lanusungkum Jamir, and (ii) Shri Manash Ranjan Pathak, to be Additional Judges of the Gauhati High Court, for a period of one year with effect from 22nd November, 2017, and (iii) Smt. Rumi Kumari Phukan, to be an Additional Judge of the Gauhati High Court, for a period of one year with effect from 07th January, 2018.

Ministry of Law and Justice

 

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