Calcutta HC | Appointment Order of Protik Prakash Banerjee to be an Addl. Judge

In exercise of the powers conferred by clause (1) of Article 224 of the Constitution of India, the President is pleased to

In exercise of the powers conferred by clause (1) of Article 224 of the Constitution of India, the President is pleased to appoint Shri Protik Prakash Banerjee, to be an Additional Judge of the Calcutta High Court for a period of six months with effect from 21-09-2019.


Ministry of Law and Justice

[Notification dt. 04-09-2019]

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