MANU/PIBU/1798/2015
Department/Board : Press Information Bureau
Date : 14.12.2015
Appointment of Additional Judges in Chhattisgarh High Court
In exercise of the powers conferred by clause (1) of article 224 of the Constitution of India, the President is pleased to appoint Shri Manindra Mohan Shrivastava, to be an Additional Judge of Chhattisgarh High Court, for a period of three months with effect from 10th December, 2015.
In exercise of the powers conferred by clause (1) of article 224 of the Constitution of India, the President is pleased to appoint (i) Shri Goutam Bhaduri, (ii) Shri Sanjay Kumar Agrawal, and (iii) Shri Puthichira Sam Koshy, to be Additional Judges of Chhattisgarh High Court, for a period of three months with effect from 16th December, 2015.
In exercise of the powers conferred by clause (1) of article 224 of the Constitution of India, the President is pleased to appoint (i) Shri Inder Singh Uboweja and (ii) Shri Chandra Bhushan Bajpai, to be Additional Judges of Chhattisgarh High Court, for a period of three months with effect from 27th January, 2016.