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Hon'ble Mr. Justice
Rajendra Mal Lodha
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Born on
September 28,1949 at Jodhpur, Son of Justice S.K. Mal Lodha,
former Judge of Rajasthan High Court. Took B.SC. and LL.B Degree
from University of Jodhpur and enrolled with Bar Council of
Rajasthan on February, 1973. Practiced Law in the Rajasthan High
Court and dealt with all branches of law : Constitutional,
Civil, Company, Criminal, Taxation, Labour, etc. He was the
Central Government Standing Counsel in charge of entire
litigation of Union of India at Jaipur Bench during the period
1990 to 1992. He represented Rajasthan High Court in important
matters as a Special Counsel. Argued many important cases on
behalf of number of Government bodies, Semi-Government bodies,
Public authorities like the Rajasthan State Industrial and
Investment Development Corporation, Rajasthan Text Book Board,
Rajasthan Agricultural Marketing Board, Bharatpur Central
Co-operative Bank, Rajasthan State Electricity Board, New India
Assurance Company, Oriental Insurance Company, Kendriya
Vidyalaya etc. Elevated as a Permanent Judge of Rajasthan High
Court on January 31, 1994. Transferred to Bombay High Court
where he assumed office on February 16, 1994.
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As a
Judge, Bombay High Court for thirteen years, he sat on almost
all jurisdictions and for many years presided over Division
Benches dealing with Constitutional matters, Tax Laws,
Arbitration, Intellectual property, Land Acquisition, Labour,
Cooperatives, Public Interest Litigation etc. Also presided over
Full Benches involving important questions of law. He has
delivered large number of judgments on diverse issues of law
which have been reported in various journals.
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He has
participated in important conferences, study groups and training
programmes meant for Superior Judiciary on intellectual
property, gender bias and HIV/AIDS.
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He was
involved in the administration of Bombay High Court as (i)
Senior Administrative Judge (ii) Chairman, Rules Committee
constituted under Section 122 of the Code of Civil Procedure
(iii) Chairman, E-Committee for Computerisation in District
Courts (iv) Chairman, Monitoring Committee for implementation of
decisions taken in the Chief Justices Conference (v) Visitor,
Board of Visitors, Judicial Officers Training Institute, Nagpur
(vi) Member, Disciplinary Committee, Building Committee, Review
Committee of Judicial Officers, Review Committee for reviewing
cases of Class I and Class II Gazetted Officers of High Court,
Finance Committee and various other administrative committees.
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He was
Chairman, Advisory Board constituted under the COFEPOSA Act,
1974 and the M.P.D.A. Act, 1981 in the State of Maharashtra.
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He was
re-transferred to Rajasthan High Court where he assumed office
on 2nd February, 2007. Has been administrative Judge of
Rajasthan High court.
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He was
associated with National Law University, Jodhpur as its
executive member and has been Chairman, State Judicial Academy,
Rajasthan.
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Sworn
in as Chief Justice, Patna High Court on 13th May, 2008.
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Elevated as a Judge of Supreme Court of India on 17th December,
2008.
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