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Javed Iqbal Wani has been appointed as a Judge of Jammu and Kashmir High Court.
The Central Government on Tuesday has issued a notification for the appointment of Senior Advocate Shri. Javed Iqbal Wani as the Judge of Common High Court for Union Territories of Jammu and Kashmir and Ladakh.
The notice excerpted, according to the powers conferred in clause (1) of Article 217 of the Indian Constitution, the President is pleased to appoint Sri Javed Iqbal Wani to be a Judge of the Common High Court of the Union Territory of Jammu and Kashmir and Union territory of Ladakh with effect from such date from which he assumes charge of his office. Mr. Javed Wani has also served as former Senior Additional Advocate General for the State of Jammu and Kashmir.
- Wani has also served as a Senior Government advocate in different capacities. He is the son-in-law of Mian Abdul Qayoom, the Bar Assocation president who has been in detention under the Public Safety Act since August 5th 2019.
He has also appeared for high profile defection case on the behalf of seven BJP MLAs in 2009-2010 and 2011 in High Court both of Srinagar and Jammu and also conducted Parthribal case in the High Court at Srinagar on behalf of Army.
The Supreme Court Collegium headed by the S.A Bobde, Chief Justice of India approved the appointment of Advocate Javed Iqbal Wani in a meeting which was held on 22nd January 2020.
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