In exercise of the power conferred by Article 224(1) of the Constitution of India, the President of India appointed the following advocates as Additional Judges of Bombay High Court for a period of two years, in that order of seniority, with effect from the date they assume charge of their respective offices:
(i) Gautam Ashwin Ankhad
(ii) Mahendra Madhavrao Nerlikar
The names of the afore-stated Advocates were recommended by the Supreme Court Collegium on 24-9-2024.
