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Previously, the SC Collegium had decided to defer the proposal in respect of elevating the seven advocates as Judges. On November 24, 2017, the Punjab and Haryana High Court Collegium recommended seven advocates be elevated as Judges of the High Court to the SC Collegium. This recommendation was decided to be deferred by the Supreme Court Collegium on September 4, 2018.
In view of all the factors and relevant materials, and on being satisfied with the observations of the Department of Justice, the SC deemed it appropriate to elevate the proposed seven advocates as Judges of the Punjab and Haryana High Court. Following are the names of the seven advocates:
The SC Collegium in its resolution stated, “For purpose of assessing merit and suitability of the above-named recommendees for elevation to the High Court, we have carefully scrutinized the material on record as well as the observations made by the Department of Justice in the file. Having regard to all relevant factors and the material on record, the Collegium is of the considered view that the proposal for elevation of S/Shri (1) Sukant Gupta, (2) Sanjay Vashisth, (3) Jasdeep Singh Gill, (4) Mansur Ali, (5) Sunil Kumar Singh Panwar, (6) Deepinder Singh Nalwa, and (7) Harsh Bunger, Advocates, deserves to be remitted to the Punjab and Haryana High Court. The Collegium resolves to recommend accordingly.’
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