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On 29th June 2020, the Appointment Committee of the Cabinet, Ministry of Personnel, Public Grievances & Pensions had approved the re-appointment and appointment of Solicitor General of India (SG) and Additional Solicitor Generals (ASGs) of Supreme Court and High Court. Senior Advocate Shri Tushar Mehta has been reappointed as the Solicitor General of India, for a period of three years or until further notice. He assumed the office from 10 October 2018 and was an ASG before that.
Further five Additional Solicitor General’s for the Supreme Court of India namely Shri Vikramjit Banerjee, Shri Aman Lekhi, Ms. Madhavi Divan ,Shri KM Natraj and Shri Sanjay Jain have also been reappointed for the period of three years or until further notice. Furthermore, two ASGs for High Courts have also been reappointed, which includes Shri Anil C Singh for the Bombay High Court and Shri Satya Pal Jain for the Punjab and Haryana High Court.
Apart from the reappointment there have been six new ASG appointments for the apex court. The new appointments include Shri Balbir Singh, Shri Suryaprakash V Raju, Shri Rupinder Singh Suri, , Shri N Venkataram, Shri Jayant K Sud and Ms. Aishwarya Bhati. The term for them is also three years or until further orders, whichever is earlier.
Five Senior Advocates have also been appointed as ASGs of various High Courts which are as follows, Shri Yezdezard Jehangir Dastoor as the ASG for High Court of Calcutta, Shri Chetan Sharma as the ASG for the Delhi High Court, Shri R. Sankarnarayanan as the ASG for Madras High Court, Dr. Krishna Nandan Singh as ASG for Patna High Court and Shri Devang Girish Vyas as the ASG for the High Court of Gujarat. The terms for all the appointments are three years or until further orders, whichever is earlier. The re-appointments are in effect from 1 July 2020.
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