Justice Talwant Singh was born on 4th June 1961 in village Bahla, Hoshiarpur, Punjab; did his initial schooling in village and then from N P Boys Higher Secondary School, Mandir Marg, New Delhi. He did his Graduation in Commerce from SGTB Khalsa College, Delhi University and completed a Masters in Commerce from Meerut University. He earned Advance Diploma in Management from IGNOU. He did his LL.B. from Meerut University in 1986.

Justice Singh joined Delhi Bar in 1986 and practiced as a litigation lawyer at High Court and District Courts of Delhi till April, 2000. His practice areas were Corporate Law, Family Law, Civil and Criminal Law. He joined Delhi Higher Judicial Service in May, 2000 as Additional District & Sessions Judge. While working as a judge, he presided over Courts dealing with Corruption Cases, Heinous Crimes, Service Tribunals, Civil and Family Law jurisdictions. He was promoted as District & Sessions Judge in December, 2014 and served in North-East and East Districts till April, 2017.

He was appointed as District & Sessions Judge (Headquarters), Tis Hazari Courts, Delhi on 1st May, 2017 and served there till 26th May, 2019. He was elevated as a permanent Judge of the High Court of Delhi on 27th May, 2019.

Apart from Judicial work, he has a great passion for use of ICT (Information & Communication Technology) in Courts and has been active in this field for the last more than 18 years and made his humble contribution in computerisation of District Courts in Delhi. Recognising Justice Singh’s interest in ICT, his services were requisitioned by Hon’ble Supreme Court of India as Member-Judicial of E-Committee in the year 2013. This Committee was entrusted with responsibility to computerize more than 14,000 Courts all over India, which it completed in record time. He was also member of the Software team responsible for development of National CIS (Case Information System) for all District Courts in India in collaboration with NIC, Pune.

During his tenure in Delhi District Courts, Justice Singh also remained Chairman of District Courts Website Committee and Nodal Officer of E-Courts Project and made his contribution in developing India’s First Paperless E-Court at District Court level. He has been a guest faculty at National Judicial Academy, State Judicial Academies, Universities, Information Technology Institutes and Law Enforcement Training Institutions.

His interest in use of ICT in Courts and Cyber Law has taken him to many foreign jurisdictions for delivering lectures to various stakeholders. He has also authored/edited books like District Courts Case Management Manual for Judges, District Courts User’s Manual for Lawyers & Litigants, Annual Reports of Delhi District Courts and has also written articles on ICT in Delhi District Courts, Cyber Law & Information Technology and Recent Trends in Use of Information Technology in Judiciary. Retired on 02.06.2023.

Justice Anu Malhotra was born at Ahmedabad on 27th November, 1960. Did her schooling from Duruelo Convent, Bandra, Bombay and Junior College from Mithibai College of Science, Bombay. Graduated in B.Sc. from Daulat Ram College, University of Delhi in 1980 and completed LLB from the Campus Law Centre, University of Delhi in 1983. Joined the Delhi Judicial Service on 26th July, 1985 and was promoted to the Delhi Higher Judicial Service on 26th May, 2000. Is a trained Mediator trained under the aegis of the Hon’ble MCPC of the Supreme Court of India and is trained in Mediation by ISDLS (California) and trained as a Master Trainer by the CEDR, London at the ICADR, New Delhi and has imparted mediation training and trained several Mediators as Trainers in Mediation. Was the Director of the Delhi Judicial Academy, from mid 2009 to December, 2011 and is a Fellow of the Commonwealth Judicial Education Institute, Canada, and has been keenly involved in judicial education. Was the District and Sessions Judge, West District, Delhi from 6th May, 2013 to 27th April, 2015. Was the District and Sessions Judge South, Saket, New Delhi from 27th April, 2015 and has during the span of 31 years of judicial service adjudicated in a wide range of jurisdictions. Elevated as Permanent Judge of the High Court of Delhi on 8th November, 2016. Retired on 26.11.2022.

Justice Asha Menon was born on 17th September, 1960 at Pattambi, Kerala. She studied in different schools across India and completed her schooling from Kendriya Vidyalaya, Sector IV, R.K. Puram, New Delhi. She graduated in Economics (Hons.) from Lady Shri Ram College, University of Delhi in 1979 and thereafter LLB from the Faculty of Law, University of Delhi in 1982. Justice Menon was the youngest to enroll with the Bar Council of Delhi in that year. In 2006, she obtained her LLM from Kurukshetra University.
Justice Menon was selected in the Delhi Judicial Service Exam conducted in 1984-85 and joined the service on 04th November, 1986. Justice Menon presided over various Courts in all jurisdictions over a period of about 14 years including, civil, criminal, rent, guardianship insolvency, etc and was promoted to the Delhi Higher Judicial Service on 16th August, 2000.
She dealt with Land Acquisition Reference matters, litigation against public utilities such as, the Electricity Board/discoms, Delhi Jal Board, the then Municipal Corporation of Delhi and other civil matters. While holding the Sessions Court, she was designated as the Special Court to deal with Securities and Exchange Board of India (SEBI) prosecutions after the 2014 amendment and enhancement of the penalties and was one amongst the three set up in Mumbai, Chennai and Delhi and was the first Court to start disposals and convictions in the country.
Justice Menon underwent mediation training in 2005 conducted by Institute for the Study and Development of Legal Systems (ISDLS), California and subsequently was selected for training as a Master Trainer by the Centre for Effective Dispute Resolution (CEDR), London at the International Centre for Alternative Dispute Resolution, (ICADR), New Delhi. She has conducted training sessions in mediation in various parts of the country including Kerala, Chennai, Chandigarh, Rajasthan, Indore and several other places.
On 12th September, 2008, Justice Menon was posted as the Member Secretary, Delhi State Legal Services Authority and remained as such, till 31st October, 2012. During this tenure, many firsts were achieved. The Legal Services Authorities Act, 1987 was implemented in full measure with the creation of District Authorities. In each district of Delhi, full time Secretaries were appointed, Mega Lok Adalats were organized and several outreach programmes initiated. For the first time in India on 8th February, 2009, a paperless Lok Adalat was held, when without moving the files, thousands of cases pertaining to Section 138 Negotiable Instruments Act, 1881 were disposed of.
As a Member Secretary, she was called upon by the Delhi High Court to submit various reports, which formed the basis of orders with far reaching effect touching upon the welfare of the economically weaker sections such as anganwadi, night shelters, missing children and mentally ill, to name a few.
Justice Menon was instrumental in ensuring the availability of a Magistrate at the Jama Masjid outreach of the Institute of Human Behaviour and Allied Sciences (IHBAS) to facilitate orders to provide involuntary treatment for homeless persons suffering from mental illness. Justice Menon played a significant role in formulation of the Jail Parole Guidelines, 2010. For improving the quality of free legal aid, a training programme for the legal aid panel lawyers was also put in place by her with a prescribed syllabus. The para legal volunteer scheme and school literacy programme in Delhi Schools and Colleges were also commenced during her tenure. Under her charge, two significant national level programmes were organized in co-ordination with the National Legal Services Authority (NALSA) for highlighting the issues faced by transgender persons and the working of the Juvenile Justice (Care and Protection of Children) Act, 2000.
At the international level, Justice Menon has represented India at the ‘Asia Pacific Regional Consultation on HIV-related Legal Services and Rights’ in 2012 at Bangkok, Thailand. She has also visited Malawi, Africa as a member of the Indian delegation under the aegis of the United Nations Development Programme (UNDP).
On completion of her tenure in 2012, Justice Menon was posted to the Sessions Court but was again called to become the Member Secretary of the National Legal Services Authority on being so selected by the then Chief Justice of India and held the position till December, 2015. For the first time under her supervision, National Lok Adalats were commenced on regular basis. Commendation programmes were held at national level to acknowledge the work of para legal volunteers and the district legal services authorities across the country.
She has helped in framing several schemes for effective legal services in keeping with the mandate of NALSA under the Legal Services Authorities Act, 1987. She also assisted in the preparation of training modules for legal aid lawyers, para legal volunteers and probation officers.
As the Member Secretary, NALSA, she was called upon to submit several reports to the Supreme Court of India in respect of missing children, implementation of the Juvenile Justice (Care and Protection of Children) Act, 2000 and the rehabilitation of trafficked children and women and the protection of the rights of voluntary sex workers. As Member Secretary, she assisted the Supreme Court in the case of National Legal Services Authority of India vs. Union of India, a landmark decision for protection and enforcement of the rights of transgender persons including the right to identify as third gender.
In 2016, she was also appointed Chairperson of a Committee constituted by the Ministry of Women and Child Development, Government of India for drafting new rules under the Juvenile Justice (Care and Protection of Children) Act, 2015 which have since been notified.
On return from NALSA, in January, 2016, she took charge as the Family Court Principal Judge (HQ)-cum-District Judge at Dwarka. With effect from July, 2016 till December, 2016, she worked as District and Sessions Judge, South East, Saket and with effect from December, 2016 till 26th May, 2019, she worked as the District and Sessions Judge, South-cum-Judge-Inchange, Saket, New Delhi.
On 27th May, 2019, Justice Menon was elevated as a permanent judge of the High Court of Delhi.
Retired on 16.09.2022.

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.

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.

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

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 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.

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.

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 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.

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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