The President in exercise of the powers conferred by Article 223 of the Constitution of India appointed Justice Kalpesh Satyendra Jhaveri, senior-most Judge of the Rajasthan High Court, to perform the duties of the office of Chief Justice of that High Court with effect from the date Justice Navin Sinha relinquishes charge of the office of the Chief Justice of the Rajasthan High Court consequent upon his appointment as a Judge of the Supreme Court of India.

Ministry of Law and Justice

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *

This site uses Akismet to reduce spam. Learn how your comment data is processed.