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Allahabad HC | Order of appointment of 16 Addl. Judges as Permanent Judges

In exercise of the powers conferred by clause (1) of Article 217 of the Constitution of India, the President is pleased to appoint the following 16 Additional Judges as Permanent Judges of Allahabad High Court:


Ministry of Law and Justice

[Notification dt. 04-09-2019]

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