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Appointment of Additional Judges, Karnataka High Court

The President in  exercise of the powers conferred by clause (1) of  Article 224 of the Constitution of India, appointed S/Shri Mohammad Nawaz and Harekoppa Thimmanna Gowda Narendra Prasad, to be Additional Judges of the Karnataka High Court, in that order of seniority,  for a period of two years with from the date they assume charge of their respective offices.

Ministry  of Law and Justice

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