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Justice Vipin Sanghi
Justice Vipin Sanghi
Born on 27th October, 1961 at Nagpur. Shifted with family from Nagpur to Delhi in the year 1965. Did schooling in Delhi and passed out from Delhi Public School, Mathura Road, New Delhi in the year 1980. Went on to Graduate in B.Sc Mathematics (Hons.) from Delhi University, in the year 1983 and thereafter joined the LL.B. course at the Law Faculty, Campus Law Centre, University of Delhi. Completed the law course in the year 1986 and was enrolled with the Bar Council of Delhi as an Advocate in the same year.
Is a third generation lawyer after his grandfather Late Shri V. K. Sanghi, Advocate and father Late Shri G. L. Sanghi, Senior Advocate. Initially worked in the office of Shri Mukul Rohatgi, Senior Advocate. Was appointed as a Central Government Panel Advocate and functioned as such during 1990-91. Was also appointed as Central Government Panel Lawyer in the Supreme Court of India. Also functioned as a Counsel for the M.C. Jain, Commission of Enquiry. Practiced on the Civil and the Constitutional side in the Hon''ble Supreme Court of India and Hon''ble High Court of Delhi. Was designated as Senior Advocate by the Hon''ble Delhi High Court in December, 2005.
Has attended various International Law Conferences including the LAWASIA Biennial Conferences in Tokyo, Japan and Gold Coast, Australia, The POLA conference in Hong Kong and the INSOL Law Conference in Colombo, Sri Lanka.
Appointed as Additional Judge of the High Court of Delhi with effect from May 29, 2006 and confirmed as a Judge on 11th February, 2008.
Appointed as Acting Chief Justice of Delhi High Court w.e.f. 13.03.2022.
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Justice Dhirubhai Naranbhai Patel
Justice Dhirubhai Naranbhai Patel
Born on 13th March, 1960. Passed S.S.C. with 68% marks in the year 1975, B.Sc. with 68% from M.G..Science College, Ahmedabad in the year 1979 and M.Sc. with Organic Chemistry from University School of Science in the year 1981. He did his LL.B. degree in the year 1984 with first class and LL.M. with First Rank in the First class in the year 1986 from L.A. Shah Law College, Ahmedabad.
He got two Gold medals, one of Principal M.S. Pandit Gold Medal and another from Bombay Hindu Law Research and Reform Association. He was a National Scholar in the year 1983-84 and 1984-85.
He enrolled as an Advocate on 28th July, 1984 and practiced at the High Court of Gujarat. He practiced in Civil, Criminal and Constitutional matters as well as Excise and Custom matters on behalf of Union of India at the High Court of Gujarat. He was appointed as a Special Counsel of the State of Gujarat in other High Courts.
He was a panel advocate of various Institutions/Authorities like Gujarat Public Service Commission (GPSC), Ahmedabad Urban Development Authority (AUDA), Ahmedabad District Panchayat, Provident Fund Commissioner, BSNL, AICTE, New Delhi etc. in the High Court of Gujarat. He was also a counsel on behalf of State of Maharashtra at the High Court of Gujarat.
He served as part-time lecturer in Sir L.A.Shah Law College, Ahmedabad for 9 years, both at LL.B. and LL.M. Level.
He was appointed as Additional Central Government Standing Counsel by the Union of India, in the year 1999 and as Senior Central Government Standing Counsel by Central Government for High Court of Gujarat on 5th July, 2001.
He was elevated as an Additional Judge of the High Court of Gujarat on 7th March, 2004 and took oath as permanent Judge of High Court of Gujarat on 25th January, 2006
On transfer, he took oath as Judge of the High Court of Jharkhand, Ranchi on 3rd February, 2009.
Appointed as Executive Chairman of Jharkhand State Legal Services Authority from August, 2012.
Appointed as Acting Chief Justice of the High Court of Jharkhand from 4th August 2013 to 15th November 2013 and from 13th August, 2014 to 31st October, 2014.
Appointed as Chairman of Search Committee in the month of June & July, 2013 for appointment of Vice Chancellors of Kolhan University; Nilamber Pitamber University; Vinoba Bhave University; Siddhu Kanhu Murmu University and Vinoba Bhave University for Pro Vice Chancellor.
Hon’ble Mr. Justice D.N. Patel has also been nominated as:
•Member of General Body of National Judicial Academy, Bhopal (M.P.)
•Member of Central Authority (NALSA) vide Notification dated 4th February, 2016
•Members of the "Committee for sensitization of Family Court Matters"
•Re-nominated as Ex-officio Member of Central Authority (NALSA) vide Notification dated 5th April, 2018
Appointed as Acting Chief Justice of the High Court of Jharkhand from 10th of June 2017 to 10th August, 2018.
Appointed as Acting Chief Justice of the High Court of Jharkhand from 24th of May 2019 to 6th June, 2019.
Appointed as Chief Justice of Delhi High Court on 7th June, 2019.
Retired on 12.03.2022. -
Justice Jayant Nath
Justice Jayant Nath
Born on 10th November, 1959. Did his schooling from Delhi Public School, Mathura Road, New Delhi. Thereafter, did B.A.(Hon.) Economics from St. Stephen’s College, Delhi University and LL.B. from Faculty of Law Delhi University in 1982. Practised as an Advocate in Supreme Court of India, Delhi High Court, various Tribunals including Central Administrative Tribunal (Principal Bench), New Delhi, National Consumer Disputes Redressal Commission etc. Has been Standing Counsel for DESU/DVB from 1995 to 2002. Represented various Public Sector Undertakings, Banks etc. Was trained as Mediator by the Delhi High Court Mediation and Conciliation Centre and conducted various mediations therein. Conducted cases relating to various laws e.g. Service, Labour, Arbitration, Constitution and Administrative Law. Was designated as Senior Advocate by the High Court of Delhi in May, 2006. Appointed as Additional Judge of Delhi High Court on 17th April, 2013 and became permanent Judge on 18.03.2015(F/N). Retired on 09.11.2021
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Justice Rajiv Sahai Endlaw
Justice Rajiv Sahai Endlaw
Born on 13th August, 1959 at Delhi. Studied at Delhi Public School, Mathura Road, New Delhi and passed the CBSE Examination in 1976 and joined Hans Raj College, Delhi University. Thereafter, did LLB from Campus Law Centre, Delhi University and enrolled as an advocate with the Bar Council of Delhi in July, 1982. Initially joined a solicitor's firm for 3 years and thereafter practiced law in the Delhi High Court and the subordinate courts mainly on the original side in the fields of real estate, family, civil and arbitration laws. Appointed as Additional Judge of Delhi High Court on 11.04.2008 and became Permanent Judge on 06.07.2011.
Retired on 12.08.2021 -
Justice J. R. Midha
Justice J. R. Midha
Justice J.R. Midha served as a Judge of Delhi High Court from 11th April, 2008 to 7th July, 2021. As a Judge, he presided over several jurisdictions including Judge-in-Charge of Original side of Delhi High Court. He also headed a Division Bench hearing Criminal Appeals involving life and death sentence references.
Justice Midha served as the Chairperson of Delhi International Arbitration Centre (DIAC). During his tenure, various new initiatives were successfully undertaken, namely: framing of Rules for Empanelment of Arbitrators; Empanelment of Arbitrators under the new Rules; stage wise disbursal of Fees to the Arbitrators; improved Website of DIAC with added features; Audio-visual tour of DIAC on the Website; release of first issue of DIAC Journal of Arbitration; and Guidelines for arbitration proceedings by video conference during pandemic.
Justice Midha also served as the Chairperson of Judicial Education and Training Programme Committee of High Court of Delhi and supervised the training of Judges at Delhi Judicial Academy. During his tenure, the Good Practices arising out of the judgments of Delhi High Court were uploaded on the Website of Delhi Judicial Academy. Justice Midha also served as a Member of the Sub-Committee of the Supreme Court on use of Artificial Intelligence in MACT cases.
Justice Midha served as a Member of the Advisory Board of Conservation of Foreign Exchange & Prevention of Smuggling Activities Act, 1974 (COFEPOSA) in 2015, 2016, 2020 and 2021. He presided over the Tribunal under Unlawful Activities (Prevention) Act, 1967 to examine the ban on the activities of United Liberation Front of Assam (ULFA) in 2012.
As a Judge, Justice Midha actively initiated judicial reforms in various jurisdictions namely, Arbitration, Motor Accident Claims, Execution Cases, Maintenance in Matrimonial Cases, Compensation to Victims of Crime, Prosecution for False Claims, Prosecution of Proclaimed Offenders, etc.
Before elevation, Justice Midha practiced Law for 26 years (1982 to 2008) before various Courts including Supreme Court, Delhi High Court and other High Courts. He also appeared as a Counsel before the Arbitrators/Arbitral Tribunals. He represented Govt. of NCT of Delhi as Standing Counsel (Civil) before the High Court of Delhi from May, 2006 until elevation as a Judge in April, 2008.
Justice Midha taught Law at Campus Law Centre, Faculty of Law, Delhi University from 1989 to 1992 and taught various subjects including Code of Civil Procedure, Indian Evidence Act, Transfer of Property Act, Delhi Rent Control Act, Limitation Act, Arbitration Act, Motor Vehicles Act, Court Fees Act, Suit Valuation Act, Indian Registration Act, and Indian Stamp Act. He authored and compiled the synopsis and case material on the subjects of “Pleading and Conveyancing” and “Motor Accident Compensation” for Campus Law Centre. While teaching, he organized a Lok Adalat for Motor Accidents Cases in Campus Law Centre in 1991 in which the compensation was computed by Law students and the computation was submitted to the Lok Adalat Judges in advance to assist the claimants in obtaining fair compensation. Even after elevation to the Bench, he continued to visit various law schools to deliver guest lectures. He had been a resource person for training of Judges in National Judicial Academy as well as State Judicial Academies.
Justice Midha has written three books namely, Amendments to Code of Civil Procedure in 2002, Motor Accident Claims Referencer - First Edition in 2011 and Motor Accident Claims Referencer - Second Edition in 2012. -
Justice Hima Kohli
Justice Hima Kohli
Born on 2nd September, 1959 in Delhi, Justice Kohli did her schooling from St. Thomas School, New Delhi and graduated in History (Hons.) from St. Stephens' College, University of Delhi. She completed her Post Graduation in History in First Division and thereafter, joined the L.L.B. course at the Law Faculty, Campus Law Centre, University of Delhi. On completing the law course in the year 1984, she got enrolled as an Advocate with the Bar Council of Delhi in the same year.
Was the Standing Counsel and Legal Advisor of the New Delhi Municiapl Council in the High Court of Delhi from 1999-2004. Was appointed as the Additional Standing Counsel (Civil), Government of National Capital Territory of Delhi in the Delhi High Court in December, 2004. Has represented Government of Delhi in several important public interest litigations. Was the Legal Advisor to the Public Grievances Commission, Delhi Pollution Control Committee, National Agricultural Co-operative Marketing Federation of India, National Co-operative Development Corporation and other private organizations, banks, etc. Was a member of the Delhi High Court Legal Services Committee, a statutory body constituted under the Legal Services Authority Act.
Appointed as an Additional Judge of the High Court of Delhi on May 29, 2006 and took oath as a permanent Judge on 29.08.2007.
Appointed as a Member of the General Council of the West Bengal National University of Judicial Sciences, Kolkata from 11.8.2017.
Nominated as a Member of the Editorial Committee of ‘Nyaya Deep’, the official journal published by National Legal Services Authority from 07.05.2019.
Appointed as the Chairperson of the Committee of the Delhi Judicial Academy from 11.3.2020.
Appointed as the Chairperson of a High Powered Committee constituted by the Govt. of NCT of Delhi on 26.3.2020, in terms of the order dated 23.3.2020 passed by the Supreme Court of India for decongestion of jails in all States/ UTs in view of the COVID-19 pandemic.
Appointed as the Executive Chairperson of the Delhi State Legal Services Authority from 20.05.2020.
Appointed as the Chairperson of the Delhi High Court Middle Income Group Legal Aid Society from 29.06.2020.
Appointed as a Member of the Governing Council of the National Law University from 30.06.2020.
Is the member of the Administrative and General Supervision Committee of the High Court. Is the Chairperson of the Delhi High Court Building & Maintenance Committee, Mediation & Conciliation Committee and the Family Courts Committee.
Apart from performing her official duties as a Judge, she takes a keen interest in promoting mediation as an alternative dispute resolution forum, in highlighting the role of the judiciary in preservation of the ecology and environment and the role of Family Courts in resolving family disputes. She has participated in and presented papers at several national and international symposiums and conferences on these subjects.
Sworn-in as the Chief Justice of High Court for the State of Telangana on 07-01-2021.
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Justice Brijesh Sethi
Justice Brijesh Sethi
Born in Delhi, Justice Sethi did his schooling from St. Xavier's, Kanpur and graduated from Christ Church College, Kanpur. He completed his law course from University of Delhi in the year 1982. Joined Delhi Judicial Service on 04.11.1986 and got promoted to Higher Judicial Service in the year 2000. Worked in different capacities and presided over civil & criminal courts, Labour Court, Motor Accident Claims Tribunal, Additional District & Sessions Judge, Special Judge CBI, Member Secretary DSLSA, Registrar Arbitration Centre, District & Sessions Judge, South & South-East districts, Principal Secretary, Law, Justice & Legal Affairs, Govt. of NCT, Delhi, Principal Judge, Family Courts, District & Sessions Judge, South-West district. Justice Sethi is also a trained Mediator and a trainer as well and worked as Judge-in-charge Mediation and successfully mediated 3631 cases with 95% success rate. Got elevated as permanent Judge of High Court of Delhi on 27th May, 2019.
Retired on 30.11.2020. -
Justice A.K. Chawla
Justice A.K. Chawla
Justice A.K. Chawla was born on 20th October, 1958 at Ambala, Haryana. Did schooling from Kendriya Vidyalaya in 1975 and graduation in Science in the year 1978. Completed LL.B. in the year 1982 from Kurukshetra University. Was enrolled as an Advocate on 15th July, 1982 and practised in Delhi High Court and Delhi District Courts in Civil, Company and Labour cases. Since his appointment as Addl. District & Sessions Judge on 21st April, 1997, he has presided over various Civil and Criminal Courts. In June, 2003, he joined New Delhi Municipal Council as its Legal Advisor and on return in January, 2005, presided over Motor Accident Claim Tribunal. He is a trained Mediator under the aegis of Hon’ble MCPC of the Supreme Court of India and has been the Judge In-charge of Delhi Mediation Centre, Karkardooma Courts, Delhi, before being appointed Secretary General, Delhi High Court Arbitration Centre. He was appointed District Judge-II-cum-ASJ I/c (North), Tis Hazari Courts on 6th February, 2010 and then, from 11th March, 2011, was District Judge-III-cum-ASJ I/c (West), Tis Hazari Courts. Was appointed District & Sessions Judge (Hqs.), Delhi w.e.f. 17th April, 2013 before being elevated as Permanent Judge of Delhi High Court on 8th November, 2016. Retired on 19.10.2020. -
Justice Sangita Dhingra Sehgal
Justice Sangita Dhingra Sehgal
Born on 20th June, 1958 at Chandigarh, (India), Justice Sangita Dhingra Sehgal did her schooling and graduation from Chandigarh in the year 1978, obtained Law Degree (LL.B.) from Delhi University in the year 1981, did M. A. Public Administration from Panjab University in the year 1983, (L.L.M.) in the year 2004 and did her Ph.D. degree from Amity University, Noida in the year 2012.
Topper of her batch of 1984 Delhi Judicial Services (DJS), she joined Delhi Judicial Service (DJS) on 26.07.1985. She served as Sub-Judge (From 1985 to 1987), Metropolitan Magistrate and also Secretary of Legal Aid and Advise Committee (From 1987 to 1995), Competent Authority, Slums, Municipal Corporation of Delhi and Joint Director/Mobilisation Committee Development (From 1995 to 1997) and was promoted as Addl. Chief Metropolitan Magistrate in the year 1997 and exclusively dealt with Customs and FERA Act cases including the "‘Jain Hawala Case", "Match Fixing Case". She worked as Additional Sessions Judge in the year 2000 and dealt with "Lajpat Nagar Bomb Blast" case under Explosive Substances Act). She worked as Additional Sessions Judge-cum-Chief Metropolitan Magistrate (From 2000 to 2003) and being the only Chief Metropolitan Magistrate in the whole of Delhi, she looked after the entire administrative work pertaining to all Magistrates of Tis Hazari, Patiala House and Karkardooma courts and supervised functions of the entire Magistracy due to bifurcation of Delhi into five zones. During this tenure till 23rd June 2003, she was vested with the exclusive powers to deal with cases of Official Secrets Act. For the first time, Special Courts were organized in Tihar Jail and cases of undertrials languishing in Tihar Jail for long and involved in petty offences were dealt with. She worked as Secretary, Press Council of India (From 2003 to 2004) which is a statutory post established by Parliament under the Press Council Act, 1978. Thereafter, she worked as Member Secretary, Delhi Legal Services Authority (From 2004 to 2008) and on 08.03.2006, for the first time, Delhi Legal Services Authority launched Mobile Legal Services, on 10.03.2006, Summer and Winter Internship Programme for Law Interns of various Law Universities were started and also opened a 24 Hours Permanent Legal Services Clinic. She was posted as Additional District Judge (From 2008 to 2010) and Special Judge (Prevention of Corruption Act) (From 2010 to 2013) and dealt with “Cash for Vote Scam” case and a case against accused Dr. Ravi Inder Singh, IAS, Director, Internal Security, Ministry of Home Affairs, Govt. of India. She worked as District & Sessions Judge in the year 2013 and dealt with different cases of Public Premises Act, Essential Services Maintenance Act, Essential Commodities Act and RCT besides doing various administrative duties pertaining to Saket District. She remained Registrar General, High Court of Delhi from April, 2013 to December, 2014 and also worked as Registrar (Vigilance).
She was elevated to the Bench of High Court of Delhi as "Additional Judge" on 15th December, 2014 and became a Permanent Judge on 2nd June, 2016.
Being a Trained Mediator, number of lawyers at Raipur, Chandigarh, Udhampur, Ranchi, Bhubaneshwar and Aurangabad as well as number of judicial officers in Sikkim Judicial Academy and West Bengal Judicial Academy were trained by her.
She was a member of the Project Steering Committee (PSC) implemented by the Department of Justice, Ministry of Law & Justice, Government of India with support from United Nation Development Programme (UNDP) which aimed to strengthen access to justice particularly for women, scheduled castes, scheduled tribes and minorities.
She is a Member of Juvenile Justice Board and was nominated and attended a programme titled `Regional Consultation on Strengthening Restoration and Rehabilitation of Children under the Juvenile Justice (Care and Protection of Children).
She is a Presiding Officer of The Unlawful Activities (Prevention) Act, 1967 (Islamic Research Foundation).
She was nominated and attended the “21st Annual Intensive Study Programme for Judicial Educators” held at Halifax, Canada; she also attended a "Comprehensive Mediation Training Programme titled “Mastering the Fundamentals of Mediation” held in the University of California, Hastings College of the Law, U.S.A. and was also nominated to attend the “Regional Preparatory Workshop for Launch of a Global Judicial Integrity Network” held at Bangkok, Thailand.
She has authored the following books :
* “An Exhaustive Guide to the Slum Area (Improvement & Clearance) Act, 1956" and relevant Rules published in the year 1998 which was foreword by Hon’ble Justice R. C. Lahoti, Chief Justice, Delhi High Court. The second edition of the same was published in the year 2009 which was foreword by Hon’ble Mr. Justice T. S. Thakur, Chief Justice of Punjab & Haryana High Court.
* “Commentary on–The Legal Services Authorities Act” which was published in the year 2012 which was foreword by Hon’ble Mr. Justice T. S. Thakur, Judge, Supreme Court of India followed by its Hindi translation “Vidhik Sewa Pradhikaran Adhiniyam, 1987” published in the year 2016.
* `Woman Know Thyself’ containing different laws relating to Women in India which was published in 2016 and released by Hon’ble Mr. Justice T.S. Thakur, Chief Justice, Supreme Court of India. Resigned on 30.05.2020.
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