The President in exercise of the powers conferred by clause (1) of article 222 of the Constitution of India, in consultation with the Chief Justice of India, appointed Shrimati Justice Manjula Chellur, Chief Justice of the Calcutta High Court, as the Chief Justice of the Bombay High Court and directed her to assume charge of the office of the Chief Justice of the Bombay High Court on or before 24th August, 2016.
Ministry of Law and Justice