Justice Hemant Gupta, Patna High Court appointed Chief Justice of Madhya Pradesh High Court

The President in exercise of the powers conferred by clause (1) of Article 217 of the Constitution of India appointed Justice Hemant

The President in exercise of the powers conferred by clause (1) of Article 217 of the Constitution of India appointed Justice Hemant Gupta, Judge of the Patna High Court, to be the Chief Justice of the Madhya Pradesh High Court with effect from the date he assumes charge of his office.

Ministry of Law and Justice

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