Hon’ble Mr. Justice Satish Chandra Sharma, B.Sc., LL.B

Born on 30th November, 1961 at Bhopal, Madhya Pradesh. Father, Dr. B. N. Sharma, apart from being known as a well established agriculturalist, was also a renowned professor of Jabalpur University and subsequently the Vice Chancellor of Barkatullah University, Bhopal. Mother Smt. Shanti Sharma was a Principal in Maharani Lakshmibai Higher Secondary School and also worked as District Education Officer at Jabalpur before retirement. Started schooling from Christ Church Boys Higher Secondary School and passed 10th standard and 12th standard from Central School, Jabalpur. Enrolled as a student of Bachelor of Science in 1979 at Dr. Hari Singh Gour University, Sagar. Secured degree of Bachelor of Science in the year 1981 with distinction in three subjects.

Awarded National Merit Scholarship for Post Graduate Studies. Enrolled as a student of law in Dr. Hari Singh Gour University, Sagar in 1981. Graduated on top of the class and obtained LL.B. degree in 1984 with three university Gold Medals. Enrolled as an advocate on 1st September, 1984. Practiced in Constitutional, Service, Civil and Criminal matters before the High Court of Madhya Pradesh at Jabalpur. Was appointed Additional Central Government Counsel on 28th May, 1993 and was appointed senior panel counsel by Government of India on 28the June, 2004. In 2003, he was designated as a Senior Advocate by the High Court of Madhya Pradesh at the young age of 42, being one of the youngest senior advocates of Madhya Pradesh High Court.

Elevated as an Additional Judge of Madhya Pradesh High Court on 18th January, 2008. Appointed as a Permanent Judge on 15th January, 2010. Justice S.C. Sharma is an avid reader and is also known for his contributions to various Universities. He is associated with National Law universities. He is also on the Advisory Board of National Law Institute University, Bhopal and India International University of Legal Education and Research, Goa and has published numerous research articles and papers.

Transferred to Karnataka High Court as Judge on 31st December, 2020 and took oath on 4th January, 2021. He was later appointed as Acting Chief Justice of Karnataka High Court on 31st August, 2021. He was elevated as Chief Justice of Telangana High Court on 11th October, 2021 and transferred to Delhi High Court as Chief Justice and took oath of office on 28th June, 2022.

* Born on 22nd November, 1962.
* Father Late Shri P.R.Mridul was a Senior Advocate.
* Did his schooling from Army Public School.
* Graduated in the year 1983 from Hindu College,
University of Delhi in B.A.Hons.History.
* Did L.L.B. in the year 1986 from Campus Law Centre, Faculty of Law,University of Delhi.
* Enrolled with Bar Council of Delhi on 24th July, 1986.
* Practiced as an advocate, variedly in matters relating to Writ and Writ & Appellate Jurisdictions, Civil Original and Appellate Jurisdictions, Company and Criminal Jurisdiction in the High Court of Delhi.
* Also practiced in The High Court of Judicature at Bombay, The Karnataka High Court at Bangalore, The Rajasthan High Court at Jaipur, Income-Tax Appellate Tribunal, Company Law Board, Appellate Authority for Industrial & Financial Reconstruction, Debt Recovery Tribunal, National and State Consumer Dispute Redress at Delhi.
* Was appointed
- Standing Counsel Union of India in 2004.
- Senior Panel Counsel for Union of India in February 2006.
* Designated as Senior Advocate in May 2006.
* Elected as Member of the Bar Council of Delhi for two terms 1992-1998 and 1998-2003.
Served as a member of the Disciplinary Committee. Also served as the Honorary Secretary to the Bar Council of Delhi from 1994 to 1997 and as the Vice Chairman from 1998 to 2003.
* Appointed by the High Court of Delhi as Member in various committees to go into inter alia, the issues of rehabilitation of children after the abolition of child labour, illegal construction in contravention of municipal bye-laws, and member of the Committee constituted to suggest, supervise and implement measures for the efficient and hygienic functioning of the Safdarjung Hospital, Delhi.
* Appointed as Additional Judge of the High Court of Delhi with effect from 13th March, 2008 and as a Permanent Judge on 26th May, 2009.

Justice Manmohan was born in Delhi on December 17, 1962. He did his schooling from Modern School, Barakhamba Road. He received his B.A. (Hons.) in History from Hindu College of University of Delhi. Attended Campus Law Centre, University of Delhi and received his LL.B. in 1987, and enrolled as an Advocate with Bar Council of Delhi in the same year. Practiced primarily in Supreme Court of India and High Court of Delhi in Civil, Criminal, Constitutional, Taxation, Arbitration, Trademark and Service litigation. Served as Senior Panel Advocate for the Government of India in High Court of Delhi and Supreme Court of India.

Designated as Senior Advocate by High Court of Delhi on January 18, 2003. In his private practice, handled various important cases including Dabhol Power Company, Hyderabad Nizam’s Jewellery Trust matter, Claridges Hotel dispute, Modi family as well as Gujarat Ambuja Cement’s sales tax and Fatehpur Sikri encroachment matter. Takes keen interest in extra judicial activities and has addressed and participated in various Seminars and Conferences of National and International repute.

Was appointed Additional Judge of High Court of Delhi on March 13, 2008 and as Permanent Judge on December 17, 2009.

Rajiv Shakdher, B.Com.(Hons.), C.A., LL.B.- Born on 19th October, 1962. Studied in St.Columba's School, Delhi. Graduated in B.Com. (Hons.) from Delhi University in 1984. Obtained LL.B. degree from Law Faculty, University of Delhi in 1987. Enrolled as an Advocate on 19th November, 1987. Completed Chartered Accountancy from Institute of Chartered Accountants of India in 1987. Admitted as an Associate Member with the Institute of Chartered Accountants of India on 29th January, 1988. Pursued Advanced Course of Law at Institute of Advanced Legal Studies from University of London in 1994. Was designated as Senior Advocate on 8th December, 2005.
Practiced in the Supreme Court of India, High Court of Delhi and other High Courts of India, Tax Tribunals, DRT, BIFR, AAIFR, MRTP and Company Law Board. Has vast experience in civil litigation, constitutional law, with special emphasis on commercial litigation, corporate and taxation laws.
Was appointed as a counsel for the Union of India on 13th March, 1995 by the Government of India with respect to its cases in the High Court of Delhi. Appointed on the Senior Panel of the Union of India in the Delhi High Court on 20th July, 2004 till 20th July, 2007. Appointed in 2005 to the Union of India Panel in the Supreme Court of India. Appointed as a counsel by the office of Comptroller and Auditor General to defend IA &AD matters before CAT from 1st August, 2002 to 31st July, 2003. Appointed as a Senior Standing Counsel by office of Comptroller and Auditor General of India, to defend IA & AD cases before Delhi High Court with effect from 1st August, 2006. Appointed as Additional Judge of Delhi High Court on 11.04.2008 and became permanent Judge on 17.10.2011. Transferred to Madras High Court w.e.f. 11.04.2016.
Transferred to Delhi High Court w.e.f. 15.01.2018.

Justice Suresh Kumar Kait was born on May 24, 1963 at Village Kakaut, Distt. Kaithal, Haryana, India. Graduated in Humanity from University College Kurukshetra. During graduation, he was selected as Unit Leader in National Service Scheme (NSS) and was awarded University Merit Certificate. Post-Graduated in Political Science from Kurukshetra University. During Post-Graduation, he was elected as Joint Secretary of Students’ Union, Kurukshetra University. He obtained Bachelor’s Degree in Law from Campus Law Centre, University of Delhi and was enrolled as an Advocate in the year 1989. Justice Kait is first in the family who became the Advocate. He had been the Panel Lawyer/Senior Counsel for U.P.S.C. and Railways. He was appointed as Standing Counsel for Central Government in the year 2004 and continued till his elevation. He was elevated as an Additional Judge of Delhi High Court on 5th September, 2008; and became a Permanent Judge on 12.04.2013. Transferred to High Court of Judicature at Hyderabad for the State of Telangana and the State of Andhra Pradesh w.e.f. 12.04.2016.
Transferred to Delhi High Court w.e.f. 12.10.2018.

Born on 28th June, 1961, did her schooling from Montfort School. After completing graduation in (B.Sc. Zoology Hons.) from Hindu College, Delhi University in 1980, did LL.B from Campus Law Centre in 1983. Was enrolled with the Delhi Bar Council as an advocate in the year 1984. Practicing as a lawyer, has conducted cases on civil, criminal, constitutional and service laws. Was appointed Additional Public Prosecutor in Delhi High Court in January, 1993. Was appointed as the Standing counsel (Crl) for the Govt. of NCT of Delhi in Delhi High Court in August 2001. Has conducted many criminal cases including Parliament and Red Fort shootout cases, Jessica Lal murder case, Naina Sahni murder case, Nitish Katara murder case in the High Court and Supreme Court. Had been counsel for All India Institute of Medical Sciences.
Had been Special Counsel for CBI in the cases like Naval war room leak case, Priyadarshini Matoo murder case, Madhumita Sharma murder case. Was also a member of Delhi Legal Services Authority. Had been associated with issues and programmes for rehabilitation of destitute women, juveniles and prisoners.
Was elevated to Delhi High Court as an Additional Judge on 23rd October 2009 and became Permanent Judge on 29th May, 2014.

Passed the Indian School Certificate Examination from Boys’ High School, Allahabad. Graduated in B.A. Philosophy (Hons.) from St. Stephen’s College, Delhi in 1983. Completed LL.B. from Campus Law Center, Delhi University (1983-86) and LL.M. from Vrije Universiteit Brussels, Belgium (1994-95).

Enrolled with the Bar Council of Delhi in 1987. Practiced before the Hon’ble Supreme Court of India, the High Court of Delhi, other High Courts and various tribunals and quasi judicial fora.

Appointed: Standing Counsel (Civil), Government of National Capital Territory of Delhi; Central Government Pleader in the Delhi High Court; Standing Counsel, Delhi Wakf Board; and Standing Counsel, Municipal Corporation of Delhi.

Elevated as an Additional Judge of the High Court of Delhi on 17th April, 2013.

Born on 26th December, 1964 at Delhi.
Did his under graduation from Delhi Public School, Mathura Road, New Delhi in commerce in 1982.
Did his graduation In Bachelor of Commerce (Honours Course) in 1985 from SRI RAM COLLEGE OF COMMERCE, Delhi University.
Obtained the Bachelor of Laws degree in 1988 from CAMPUS LAW CENTRE, University of Delhi.
Enrolled as an Advocate with the Bar Council of Delhi on 01st August, 1988.
Attended the Commonwealth Young Lawyers Course in 1992 at the Institute of Advanced Legal Studies, University of London and worked with Solicitors and Barristers in England as part of the said course.
Qualified as an Advocate On Record of the Supreme Court of India in June 1995
Trained as a lead trainer, to impart training to Advocates in Advocacy skills involving Examination and Cross examination of Witnesses and also arguing of cases, by the Indo – British Advocacy Skills project. Trained various advocates of Delhi High Court, High Court of Jharkhand at Ranchi, High Court of Andhra Pradesh at Hyderabad, High Court of Punjab and Haryana at Chandigarh and High Court of Manipur at Imphal in Advocacy skills.
Did the Personal Computing with Basic Course in 1986 and the Computer Software Applications Course in 1986-87 from the National Institute of Information Technology (N.I.I.T.).
• Signed the Delhi Public School Honour Book for proficiency in academic subjects in the year 1985.
• Awarded the National prize for the year 1985-86 by the Directorate of Education, Delhi.
• Awarded the Best Student Award for the Course of Personal Computing with Basic and awarded scholarship for the Computer Software Application course by the N.I.I.T. in 1986.
• Merit lister of the University of Delhi on the basis of the results of LL.B. Examinations in April, 1988.
• Awarded the British Council Scholarship to be one of the five young lawyers to represent India at the Commonwealth Young Lawyers Course 1992 at the University of London.
• Awarded the second prize in the Advocates on record examination of the Supreme Court of India conducted in June 1995
Enrolled as an advocate on August 1, 1988 with the Bar Council of Delhi and practised in the Supreme Court of India, the High Court of Delhi and the District Courts of Delhi.
Enrolled as an Advocate on record of the Supreme Court of India in 1995.
Was the Standing Counsel for the Bar Council of India for the Supreme Court of India and the Delhi High Court for over 20 years also appointed as a Senior Panel Lawyer for the Union of India and represented the Union of India in various matters for over 10 years.
Designated as a Senior Advocate by the High Court of Delhi in July, 2011.
Elevated as an additional Judge of the High Court of Delhi with effect from 17th April, 2013 and as Permanent Judge on 18th March, 2015 (F/N).

* Justice Vibhu Bakhru was born in Nagpur in 1966.
* He did his schooling from Delhi Public School, Mathura Road, New Delhi.
* After completing his schooling he enrolled as a student with the Institute of Chartered Accountants of India and commenced his articles with Thakur Vadiyanathaiyan & Company on 21.03.1985.
* He graduated from Delhi University in 1987, after completing the course of B.Com (Hon). He cleared his final examination for Chartered Accountancy, from the Institute of Chartered Accountants of India, in 1989.
* He received his LLB degree in 1990 and enrolled as an Advocate with Bar Council of Delhi in September, 1990.
* He practiced in the Supreme Court, High Court of Delhi, Company Law Board and various other Tribunals.
* He was designated as Senior Advocate by High Court of Delhi on 28th July, 2011.
* He was appointed as Additional Judge of High Court of Delhi on April 17, 2013 and as Permanent Judge on March 18, 2015 (F/N).

Born on 7th August, 1965. Did his BA (Hons.) Geography and LL.B from Delhi University in the years 1987 and 1990 respectively. Awarded Certificate of Merit for standing second in College in the year 1985-86. Enrolled as an Advocate in March, 1991 with Bar Council of Delhi. Practiced in the Supreme Court of India, Delhi High Court, Central Administrative Tribunal (Principal Bench), New Delhi. Also appeared in other High Courts like at Madras High Court, Port Blair (Circuit Bench of Calcutta High Court). Conducted cases relating to Service Law, Labour Law, Arbitration, Constitution and Administrative Law. Represented various Public Sector Undertakings, Banks & Autonomous Bodies. Was Member Executive of the Central Administrative Tribunal Bar Association (Principal Bench), New Delhi. Designated as Senior Advocate by the Delhi High Court in January, 2010.
Elevated as Additional Judge of High Court of Delhi on 17th April, 2013 and as Permanent Judge on 18th March, 2015 (F/N).

Born on 6 January 1969 at Allahabad. Pursued the B.Com [Honours] degree course at Hansraj College Delhi University. Was awarded the LLB degree by Rewa University, M.P. and thereafter enrolled as an Advocate on 8 August 1992. As an advocate at the Allahabad High Court had a varied practice handling matters relating to constitutional, labour and industrial legislations, corporate laws, taxation and allied branches of law. Was the Special Counsel for the Allahabad High Court from 2006 till elevation. Held the office of the Chief Standing Counsel for the State of U.P. from 2012 till August 2013 when was designated as a Senior Advocate by the Court.

Was appointed as an Additional Judge of the Allahabad High Court on 13 October 2014. Took oath as a Permanent Judge of that Court on 01 February 2016. Appointed as a Judge of the High Court of Delhi on 11 October 2021.

Justice Yogesh Khanna was born on 31st December, 1961. Did B.Com (Hons.) from Delhi University in the year 1983; and thereafter, LL.B. from Campus Law Centre, Delhi in the year 1986. He began his legal profession at District Courts, Delhi in the year 1986.
In the year 2000 joined Delhi Higher Judicial Service. During his tenure in the District Courts, handled various cases including the Nirbhaya’s case. Had been District Judge of North-West District, Rohini Courts, Delhi.
Elevated as Permanent Judge of Delhi High Court on 08th November, 2016.