Born on 1 February 1978 in Ahmedabad, Gujarat and belongs to a family of Judges and Lawyers. Holds LLB from ILS Law College, University of Pune (2000), LLM from University of Gujarat in Corporate Laws (2002) and LLM from London School of Economics in International Arbitration and Information Technology Laws (2003). 

Started practicing at Ahmedabad City Civil Court in 2000 and gained first-hand experience in trial court proceedings. Practiced in High Court of Gujarat from 2001 and handled Writ Petitions, Letters Patent Appeals, Civil and Criminal Appeals. Conducted a Court Martial as special defense counsel appointed by Indian Army. Appeared before Revenue Tribunal, Central Administrative Tribunal, Debt Recovery Tribunal, State Consumer Commission and Family Court. 

Shifted practice to High Court of Delhi in 2004 and joined Amarchand Mangaldas & Co. Appeared before High Courts across India, erstwhile Company Law Board, Securities Appellate Tribunal, National Company Law Tribunals, National Company Law Appellate Tribunal, National Green Tribunal, National Consumer Redressal Commission, Appellate Tribunal for Electricity and Supreme Court of India in landmark cases.

Specialized in field of International and Domestic Commercial  Arbitrations and handled complex, high-value ad-hoc and institutional arbitrations across diverse industry sectors having seats in India, London and Singapore as a Counsel before Arbitration Tribunals and the Courts in the matters involving appointment of arbitrators, interim measures, challenge and enforcement of Arbitration Awards. Headed Arbitration practice as Partner at Shardul Amarchand Mangaldas & Co and was appointed as an Arbitrator in Institutional Arbitrations. 

Handled matters relating to Information Technology Law,  Privacy and Data Protection, Intermediary Liability, E-Commerce, Cybersecurity, E-Payments, Online safety and content regulations.

Held honorary positions as Member, Court of Arbitration of SIAC, ICC Commission on Arbitration and ADR, Governing Council of Indian Law Society (Pune), Sub-committee on Improvement in e-Court Service of Ministry of Law and Justice, Task Force on IBA Rules on Taking Evidence, Task Force of Commonwealth Secretariat; Director, CIArb (India) and Indian Arbitration Forum; Vice-Chairperson, Society of Construction Law (India) and Vice-President,  Arbitration Bar of India.

Contributed to drafting of legislations as advisor to Law Commission of India for 2015 Amendments to the Arbitration Act; member of High-Powered Committee for institutionalization of Arbitration in India in 2019 and Expert Committee for reforms in Arbitration Act in 2024; appeared before the Committee of Parliament for the Commercial Courts Act and Mediation Act. 

Recognized in‘Band 1' for arbitration by Chambers & Partners; 'Distinguished Lawyer' and ‘Elite Practitioner’ for dispute resolution by Asialaw Profiles; ‘Thought Leader’ and ‘Global Leader’ by Who's Who Legal: Arbitration; ‘Dispute Resolution Star’ by Benchmark Litigation; 'Leading Individual' for Arbitration and TMT by Legal 500; ‘Top Individual Lawyer’ for Arbitration and Information Technology Law by Forbes India Legal Power List; and ‘Asia's Super 50 Dispute Lawyers’ by ALB Asia. 

Dual-qualified as Advocate in India and Solicitor in England & Wales. Fellow of CIArb, London and Specialist Mediator with SIMC, Singapore.

Invited as a Resource Person, National Judicial Academy, Bhopal and Speaker at various international and Indian conferences. Co-authored chaptersin books on Arbitration and Information Technology Law.

Elevated as Judge of High Court of Delhi on 14 February 2025. One of the first judges to be appointed from an arbitration practice and a law firm background.