Appointment of Addl Judge, Allahabad High Court

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

The President in exercise of the powers conferred by clause (1) of Article 224 of the Constitution of India, appointed Shri Virendra Kumar  II, to be an Additional Judge of the Allahabad High Court, for a period of one year with effect from 15th November, 2018.

Ministry of Law and  Justice

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