The President in exercise of the powers conferred by clause (1) of Article 224 of the Constitution of India, appointed (i) Smt Shampa Sarkar, (ii) Shri Ravi Krishan Kapur and (iii) Shri Arindam Mukherjee, to be Additional Judges of the Calcutta 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
