The President in exercise of the powers conferred by clause (1) of Article 217 of the Constitution of India, appointed Shri Anil Kumar Chawla, to be a Judge of the Delhi High Court with effect from the date he assumes charge of his office.
The President in exercise of the powers conferred by clause (1) of Article 217 of the Constitution of India, appointed Shri Vinod Goel, Shri Chander Shekhar, Smt. Ami Malhotra, and Shri Yogesh Khanna, to be Judges of the Delhi High Court, in that order of seniority, with effect from the date they assume charge of their respective offices.
Ministry of Law and Justice
[Notifications dated November 5, 2016]