The President in exercise of the powers conferred by clause (1) of Article 224 of the Constitution of India, appointed S/Shri (1) Arvind Singh Sangwan, (2) Rajbir Sehrawat (3) Anil Kshetarpal, (4) Avneesh Jhingan, (5) Mahabir Singh Sindhu, and (6) Sudhir Mittal, to be Additional Judges of the Punjab and Haryana High Court, in that order of seniority, for a period of two years with effect from the date they assume charge of their respective offices.
Ministry of Law and Justice