• Born on 1st October, 1947.

• After graduating in Humanities and Law on an international scholarship, he did Master of Laws from the Northwestern University, Chicago, USA. He also worked with the Northwestern Legal Assistance Clinic and appeared in Chicago Courts on behalf of the litigants of the said Clinic.

• On an International Fellowship, he visited Thailand, Malaysia, Indonesia, Singapore and Sri Lanka on an observational-cum-lecture tour on Legal Aid and Clinical Legal Educational Programmes associated with the Law Courts and Law Schools. He also worked on an International Project “Delay in the Administration of Criminal Justice in India” sponsored by the United Nations.

• He practiced in the Rajasthan High Court in Civil, Criminal and Constitutional branches of law from 1973 to 1976. During that period, he also taught as a part time lecturer in the Faculty of Law, Jodhpur University. He shifted to Delhi from Jodhpur in 1977 and practiced in the Supreme Court till his elevation to the Delhi High Court in March 1991.

• He was the Chairperson of the Delhi High Court Legal Services Committee for several years. He was also the Chairperson of the Advisory Board of Delhi State of COFEPOSA and NSA for a number of years.

• He has been an Executive Member of the International Law Association, India Chapter since 1994. He was also the Chairperson of the Delhi Centre of the International Law Association for several years.

• He was invited to deliver a Key Note address in the International Conference organized by the United Nations on “Intellectual Property” at Auckland (New Zealand).

• He was appointed as the Chief Justice of Maharashtra and Goa on 25th July, 2004. He took special interest in Computerization, Video Conferencing facilities, Legal Aid and Legal Literacy programmes and setting up of Mediation and Conciliation Centres all over the State of Maharashtra. He was instrumental in setting up the ‘Information Centre for the Litigants’ in the Bombay High Court.

• He was elevated as a Judge of the Supreme Court on 28.10.2005.

• On 13th March, 2006, he was invited to address the International Conference on “Judicial Education on Equality Issues in South Asia: What we have accomplished Together” organized by the Asia Pacific Advisory Forum at Kathmandu (Nepal)

• On 13th January, 2007, he was invited to deliver a Key Note address on “Gender Justice & Sensitization of Judiciary – An Overview” organized by the Asia Pacific Advisory Forum on Judicial Education on Equality Issues at Karachi (Pakistan).

• On 21st April, 2009, he was invited to deliver a Key Note address on “Transnational Enforcement of Intellectual Property Rights” at the 5th International Judges Conference on Intellectual Property Law organized by the Intellectual Property Owners Education Foundation at Washington DC, USA.

• On 23rd April, 2009, he was invited to address the Faculty Members and the Students of the University on “Supreme Court of India & Public Interest Litigation” in a special function organized in his honour by the Northwestern University School of Law, Chicago, U.S.A.

• He has been selected as one of the 15 most illustrious and distinguished alumnis in the 150 years history of the Northwestern University School of Law, Chicago, USA.

• He was unanimously elected as President of the India International Law Foundation.

* * * * *