Increasing the strength of Supreme Court judges from 31 to 34, Justices Krishna Murari, SR Bhat, V Ramasubramanian and Hrishikesh Roy have been appointed as Supreme Court judges. The judges took oath in the CJI’s court at 10:30 AM today.

Justice Krishna Murari

Born in a lawyer family of Uttar Pradesh on 9 July 1958, Justice Murari passed LL.B. from the Allahabad University, Allahabad and enrolled as an Advocate on 23 December 1981. He started practice in the Allahabad High Court on Civil, Constitutional, Company and Revenue matters. In his 22 years career as a lawyer he served as Standing Counsel of Uttar Pradesh State Yarn Company, Northern Railway Primary Co-operative Bank, Uttar Pradesh State Textile Corporation etc. He also appeared for Bundelkhand University of Jhansi. Justice Murari was then appointed as an Additional Judge of the Allahabad High Court on 7 January 2004 and became the Permanent Judge in 2005.[3] On 2 June 2018 he was elevated in the post of the Chief Justice of Punjab and Haryana High Court in Chandigarh.

Justice Shripathi Ravindra Bhat

Born on 21 October 1958, at Mysore, Justice S Ravindra Bhat did his LLB from Campus Law Centre, Delhi University (1982) after completing his Bachelor of Arts (Hons) in English from Hindu College, Delhi University, 1979.

He was enrolled with Delhi Bar Council in August of 1982. He practised before the Delhi High Court, Supreme Court, inter alia. His field of practice included public law, banking, education, labour and service, and indirect taxation. He assumed office as additional judge, Delhi High Court on 16 July, 2004, and became the permanent judge of Delhi High Court on 20 February, 2006. He was elevated to the Chief Justice of Rajasthan High Court on 5 May, 2019.

Justice V. Ramasubramanian 

Born on 30 June, 1958. Justice Ramasubramanian graduated from the Madras Law College and was enrolled as a member of the Bar on 16 February, 1983.

After practicing for almost 23 years in High Court of Madras, City and Small Causes Court, State Consumer Commission & District Consumer Forum, Central and State Administrative Tribunals, Chennai, in civil and  constitutional matters and specialising in service matters, he was appointed as an additional judge of the Madras High Court on 31 July, 2006, and was later made a permanent judge on 9 November, 2009.

He was transferred at his own request to the High Court of Judicature at Hyderabad for the States of Telangana and Andhra Pradesh with effect from 27 April, 2016.

After the bifurcation and the creation of a separate high court for the State of Andhra Pradesh, he was retained as a judge of the High Court of Telangana at Hyderabad from 1 January, 2019. He was sworn in as the Chief Justice of Himachal Pradesh High Court on 22nd June, 2019.

Justice Hrishikesh Roy

Born on 1 February 1960, Justice Roy passed LL.B. from University of Delhi in 1982. He was initially enrolled under the Bar Council of Delhi thereafter shifted to Guwahati. He served as the Senior Government Advocate for the State of Arunachal Pradesh, Standing Counsel for the Assam State Electricity Board and Karbi Anglong Autonomous Council.He was designated as Senior Advocate of Gauhati High Court on 21 December 2004. Roy became an Additional Judge of Gauhati High Court on 12 October 2006 and permanent Judge on 15 July 2008.[3] In his career he was the Executive Head of the Assam State Legal Services Authority and nominated as a member of the National Judicial Academic Council presided by the Chief Justice of India. On 29 May 2018 Justice Roy was transferred from the Gauhati High Court to Kerala High Court as the Acting Chief Justice. He became the permanent Chief Justice of the High Court on 8 August 2018 after the retirement of Justice Antony Dominic. 

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