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Supersession of notification number S.O. 1575(E) dated the 16th May, 2017- (Ministry Of Home Affairs) (29 Apr 2019)

MANU/HOME/0054/2019

Civil

Whereas, in exercise of the powers conferred by sub-section (1) of section 11 of the National Investigation Act, 2008 (34 of 2008) (hereinafter referred to as the said Act), the Central Government had, vide notification number S.O. 2159(E) dated the 1st September, 2010, published in the Gazette of India, Extraordinary, Part-II, Section 3, Sub-section (ii), notified the Court of District and Sessions Judge, Shimla, as the Special Court for the purposes of sub-section (1) of section 11 of the said Act having jurisdiction throughout the State of Himachal Pradesh for the trial of Scheduled Offences;

And whereas, Shri Virender Singh, District and Sessions Judge, Shimla, who was appointed as the Judge to preside over the said Special Court vide notification number S.O. 1575(E) dated the 16th May, 2017, published in the Gazette of India, Extraordinary, Part-II, Section 3, Sub-section (ii), has been transferred;

Now, therefore, in exercise of the powers conferred by sub-section (3) of section 11 of the National Investigation Act, 2008 (34 of 2008) and in supersession of the notification number S.O. 1575(E) dated the 16th May, 2017, except in respect of things done or omitted to be done before such supersession, the Central Government, on the recommendation of the Hon'ble Chief Justice, High Court of Himachal Pradesh, hereby appoints Shri Rajeev Bhardwaj, District and Sessions Judge, Shimla, as the Judge to preside over the said Special Court.

Tags : SUPERSESSION   NOTIFICATION   APPOINTMENT  

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