The President in exercise of the powers conferred by clause (1) of Article 224 of the Constitution of India  appointed  Smt. V. Bhavani Subbaroyan,  Shri A.D. Jagadish Chandira, Shri G.R. Swaminathan,  Shri Abdul Quddhose,  Shri M. Dhandapani, and  Shri Pondicherry Daivasigamani Audikesavalu, to be Additional Judges of the Madras 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

 

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