On 28-11-2024, the Supreme Court Collegium headed by Justice Sanjiv Khanna, Chief Justice of India, recommended the appointment of Justice Manmohan as Judge of Supreme Court of India.
After retirements of Justice Hima Kohli and Justice DY Chandrachud, former CJI, Supreme Court’s Judges’ strength currently is 32 Judges as against the sanctioned strength of 34 Judges. Therefore, if the recommendation of Justice Manmohan’s elevation is confirmed by the Law Ministry, then the Judges’ strength will rise to 33 Judges.
Justice Manmohan was appointed as Chief Justice of Delhi High Court on 21-9-2024 and took oath of office on 29-9-2024. Justice Manmohan enrolled as an advocate in 1987 and practiced primarily in Supreme Court and Delhi High Court in Civil, Criminal, Constitutional, Taxation, Arbitration, Trademark and Service litigation. He also served as Senior Panel Advocate for the Government of India in High Court of Delhi and Supreme Court of India3. After nearly 15 years of practice, Justice Manmohan was then designated as Senior Advocate by the High Court of Delhi on 18-1-2003.
After a thriving legal practice of 2 decades, Justice Manmohan stepped onto the next stage of career when he was appointed Additional Judge of High Court of Delhi on 13-3-2008 and was later elevated as Permanent Judge on December 17-12-2009.
To Know More about Justice Manmohan’s Career and Important Judgments, read: Know Thy Judge | Justice Manmohan, Chief Justice of Delhi High Court
