The President in exercise of the powers conferred by clause (l) of Article 217 of the Constitution of India, appointed Justice Pavankumar Bhimappa Bajanthri, Additional Judge of the Karnataka High Court, to be a Judge of the Karnataka 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 Justice Shivanna Sujatha, Justice Byrareddy Veerappa, and Justice Pratinidhi Srinivasacharya Dinesh Kumar, Additional Judges of the Karnataka High Court, to be Judges of the Karnataka High Court 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 224 of the Constitution of India, appointed Shri Guhanathan Narendar, to be an Additional Judge of the Karnataka High Court, for a period of one year with effect from 02nd January, 2017.
Ministry of Law and Justice