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Justice Harmeet Singh Grewal and Justice Deepinder Singh Nalwa were appointed as Additional Judges in February 2025.
In a meeting held on 2 June 2026, the Supreme Court Collegium led by CJI Surya Kant, recommended the appointment of following Additional Judges as Permanent Judges of the High Court of Punjab and Haryana:
Justice Harmeet Singh Grewal
Justice Deepinder Singh Nalwa
The aforesaid Judges were appointed as Additional Judges of the Punjab and Haryana High Court in February 2025. Prior to that, the Supreme Court Collegium on 17 October 2023, had recommended their names for elevation as Judges.
Bank Liable for Loss of Title Documents After Loan Repayment: DCDRC
No surrender of tenancy without agreement or decree; Continuous acceptance of rent entitles tenant to repossession: Bombay HC
Advocate Entitled to Agreed Professional Fees Adjustable Against Compensation Amount: Delhi HC Dismisses Client’s Appeal on Failure to Prove Payment
Relieving letter is consequential upon acceptance of resignation; employer justified in withholding it where resignation is in breach of service bond: Bombay HC
Pharmacies Can Sell Below MRP But Cannot Display Vague Discount Boards; Drugs Controller’s Licensing Condition Upheld: Kerala High Court
Hope, the dead list of cases, officially designated as regular list of cases will be heard and decided shortly to give relief, particularly to the plaintiffs above 75 years of age whose cases are pending for more than ten years or so. Let us hope so with the new addition!