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Born on 14th January, 1942.
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Enrolled as an advocate at Delhi in 1964. Mainly practiced
on the Civil & Constitutional sides In the Delhi High Court.
Was Advocate for Indian Railways from 1969 to 1981; Advocate for
Delhi Administration from 1973 to 1976-77; Additional Standing
Counsel for Delhi Administration from 1980 to 1981; and Standing
Counsel for Delhi Administration till elevation. Was also Central
Government Counsel from 1980 to 1986.
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Held various positions as Secretary, and later President of
the Delhi High Court Bar Association for several years; was also
Member of the Bar Council of India representing Delhi for about
four years from 1969 to 1973.
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Elevated as Additional Judge of Delhi High Court on
17th November, 1986 and became Permanent Judge on 29th
April, 1987.
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Was Chairman of COFEPOSA Board; and Hon. Secretary of
International Law Association. As a Judge, has delivered various
Important Judgments dealing with Constitutional matters, Criminal
Laws and other matters pertaining to Public Interest Litigation,
such as cancellation of Petrol Pump licenses granted under the
discretionary quota of Minister, Medical Seam, Environmental Laws,
JMM, and unauthorized constructions.
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Was Acting Chief Justice of Delhi High Court.
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Appointed as Chief Justice of the Bombay High Court on
February 3, 1999. Delivered various important judgments pertaining
to matters in respect of education, environments, unauthorized
constructions and encroachments.
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Appointed as Judge, Supreme Court of India on day of
Golden Jubilee of Supreme Court of India - January 28, 2000. Retired on l4.1.2007 (F.N.)
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