The President in exercise of the powers conferred by clause (1) of Article 217 of the Constitution of India,  appointed  S/Shri  V. Parthiban, R. Subramanian,  M. Govindaraj, M. Sundar, R. Suresh Kumar, Smt. J. Nisha Banu, M.S. Ramesh,  S.M. Subramaniam, and  Dr. Anita Sumanth, to be Judges of the Madras High Court, in that order of seniority, with effect from the date they assume charge of their respective offices.

The President, in exercise of the powers conferred by clause (1) of Article 217 of the Constitution of India,  appointed S/Shri  A.M. Basheer Ahamed, T. Ravindran,  S. Baskaran,  P. Velmurugan, Dr. G. Jayachandran, and  C.V. Karthikeyan, to be Judges of the Madras High Court, in that order of seniority, with effect from the date they assume charge of their respective offices.

Ministry of Law and Justice

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