The President in exercise of the powers conferred by clause (1) of Article 224 of the Constitution of India, appointed S/Shri (1) Sandeep Kashinath Shinde, (2) Rohit Baban Deo, (3) Smt. Bharati Harish Dangre, (4) Sarang Vijaykumar Kotwal, (5) Riyaz Iqbal Chagla and (6) Manish Pitale, to be Additional Judges of the Bombay High Court, in that order of seniority, for a period of two years with effect from the date they assume charge of their respective offices.
The President in exercise of the powers conferred by clause (1) of Article 224 of the Constitution of India, appointed S/Shri (1) Sunil Keshaorao Kotwal, (2) Arun Digambarrao Upadhye, (3) Mangesh Shivajirao Patil, (4) Arun Madhav Dhavale, (5) Prithviraj Keshavrao Chavan, (6) Murlidhar Ganpatrao Giratkar, (7) Smt. Vibha Vasant Kankanwadi and (8) Sopan Mahadu Gavhane, to be Additional Judges of the Bombay High Court, in that order of seniority, for a period of two years with effect from the date they assume charge of their respective offices.
Ministry of Law and Justice
