The President  in exercise  of the  powers  conferred   by clause  (1)  of Article  217 of the Constitution   of India, appointed  Shri  Justice  Ved  Prakash Sharma,  Additional   Judge of the Madhya  Pradesh  High  Court,  to be a Judge of the Madhya  Pradesh   High  Court with  effect  from the  dale  he assumes  charge  of  his office.

Ministry of Law and Justice

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