Born on February 18, 1974, he did his schooling from Sardar Patel Vidyalaya, Delhi and Bharatiya Vidya Bhawan, Kodaikanal. He is an alumnus of St. Joseph’s College of Arts & Science, Bangalore [B.A. (Eco, Pol Sc., Socio)]. He completed his LL.B from Campus Law Centre, University of Delhi in 1998. 

He has been associated with the chambers of Mr. K. K. Venugopal, Mr. P.H. Parekh and Mr. Soli J. Sorabjee, the then Attorney General for India. He worked briefly in the (then) law firm of Udwadia, Udeshi & Berjis at Bombay before moving to England to earn his LL.M. in International Economic Law from the University of Warwick. He was also associated briefly with the Delhi office of the law firm, Mulla & Mulla, Craigie, Blunt & Caroe. 

Before being elevated to the Bench, he worked extensively in matters relating to varied and diversified fields of law, inter alia, IPR, Service, Arbitration, Company and Criminal Laws. He has also appeared in various High Courts and Tribunals across India. He has served as a Panel A counsel in the Supreme Court of India, a Central Government Standing Counsel in the Delhi High Court, a Senior Panel Counsel in the Armed Forces Tribunal (PB), Special Counsel for Telangana in Krishna Water Dispute and Special Public Prosecutor (For SIT) in the Godhra Riots Matter.

He has been part of seminal matters such as the Ram Janmabhoomi matter, Challenge to the Finance Act, 2017 (appointments and functioning of the Tribunals), Karnataka Mining ban cases, disqualification of MLAs cases in Madras High Court etc.    

He is certified as a mediator by the IICA & the BIMACC and was a member of the DHCLSC Mediation Panel.

He was awarded the silk by the Hon’ble Delhi High Court on 29.11.2024 and appointed as Judge of the High Court of Delhi from 08.01.2025.