On 19 June 2026, the Appointments Division, Department of Justice, Ministry of Law and Justice, notified the appointment of Justice Tapabrata Chakraborty, Judge of the Calcutta High Court, to perform the duties of the office of the Chief Justice of the Calcutta High Court consequent upon the retirement of Chief Justice Sujoy Paul on 20 June 2026.
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The notification states that, in exercise of the powers conferred by Article 223 of the Constitution of India, the President has appointed Justice Tapabrata Chakraborty to perform the duties of the office of the Chief Justice of the Calcutta High Court consequent upon the retirement of Chief Justice Sujoy Paul on 20 June 2026.
Article 223 of the Constitution empowers the President to appoint a Judge of a High Court as Acting Chief Justice of a High Court to perform the duties of the office of the Chief Justice when that office is vacant or when the Chief Justice is unable to perform the duties of the office.
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