Justice Kailash Gambhir

Shri Kailash Gambhir was born on 7th September, 1953 into a middle-class family originally from Rawalpindi, and grew up in Delhi's walled city.

Following graduation from Kirori Mal College, Delhi University he decided to choose Law for his career. On completing LLB from the Law Centre II, University of Delhi, he joined the Bar in August, 1979. With a commitment towards the legal profession and a vision to uphold the dignity of the legal fraternity, the Bench and the litigants, Shri Gambhir took active part in the Bar activities. In total devotion and with a sense of selflessness, he got elected as Additional Secretary, Honorary Secretary for various terms and eventually became the youngest President of the Bar Association.

Under his leadership, the Bar Association was given a new thrust, with academic and intellectual pursuits being promoted in the form of symposia and seminars. The Centenary celebrations during his tenure became a landmark in the history of the Delhi Bar Association. The unprecedented success of the celebrations, made him popularly known as the “Centenary Secretary”.

Although being a Bar activist he remained fully devoted to the profession and in recognition he was nominated as Sr. Govt. Counsel, Union of India (1995-1998), State Counsel for State of Goa & UP, Standing Counsel for Ministry of Railways and various banks and Public Sector Undertakings.

In the year 2000, he was appointed Addl. Standing Counsel for Govt. of NCT of Delhi in the Delhi High Court. In June, 2004, he was nominated Standing Counsel for the Govt. of India, Delhi High Court and handled important cases.

Apart from the legal arena, Shri Gambhir has shown keen interest in social and academic activities, which got him elected as Member to the highest Governing Council of University of Delhi, the University Court for successive three terms (1995-2010). He was also elected to the Executive Council of University of Delhi, the highest policy-making body, for the period October, 1998 – October, 2001.

Shri Gambhir also held the coveted post of Director in the Uttar Pradesh State Industrial Development Corporation – the apex State Corporation of UP, for about seven years.

Appointed as Additional Judge of the High Court of Delhi with effect from 29th May, 2006 and confirmed w.e.f 29.08.07.

     Justice G. S. Sistani

Born on March 11th, 1958. Studied in Frank Anthony Public School, New Delhi, till 1976 and Graduated from Hindu College, Delhi University in 1979 and thereafter obtained L.L.B. degree in 1982.

Enrolled as an Advocate with the Bar Council of Delhi in 1982. Commenced his career with Kaura & Company Advocates and thereafter joined his father S.N.S.Sistani who was a reputed Senior Advocate of this Court. Practiced in Delhi High Court mainly on Commercial, Civil, Writ, Original and Companies jurisdiction of the High Court of Delhi and the Supreme Court of India. Also appeared before the MRTP Commission, Debt Recovery Tribunal and Arbitrators. Apart from other the nature of litigation has handled cases relating to Constitutional, Banking, Finance and Excise, MRTP, Real Estate, Administration, Cooperate, Commercial Service etc.

Remained Advocate Delhi Government during which period had handled all kinds of cases on their behalf including cases relating to Directorate of Education, Excise, Service Matters etc. as well as remained Advocate for the Delhi Development Authority. Standing Counsel for Punjab & Sind Bank as well as appeared for several other Private and Nationalized Banks, Public Sector Undertakings and other Multinational Companies.

Have been appointed as an Amicus Curiae in various cases by the High Court. Have appeared in cases entrusted by the Delhi High Court Legal Services Committee. A keen sportsman, Head Boy of his school and associated with social organizations and a committee member of an aided school. Appointed as Additional Judge of the High Court of Delhi with effect from May 29, 2006 and was confirmed w.e.f 29.8.07.

     Justice Dr. S. Muralidhar

S. Muralidhar began his law practice in Chennai in September 1984 and in 1987 shifted to the Supreme Court of India and the Delhi High Court. He was active as a lawyer for the Supreme Court Legal Services Committee and later was its member for two terms. His pro bono work included the cases for the victims of the Bhopal Gas Disaster and those displaced by the dams on the Narmada. He was appointed amicus curiae by the Supreme Court in several PIL cases and in cases involving convicts on the death row. Muralidhar was counsel for the National Human Rights Commission and the Election Commission of India and a part-time member of the Law Commission from December 2002 till May 2006 when he was appointed a judge of the Delhi High Court. Muralidhar was awarded the Ph D by the Delhi University in 2003. He is the author of `Law, Poverty and Legal Aid: Access to Criminal Justice' a book published by LexisNexis Butterworths in August 2004

     Justice Hima Kohli

Born on 2nd September, 1959 in Delhi. Graduated in History (Hons.) from St. Stephen’s College, University of Delhi in 1979. Did Post Graduation in History with 1st Division from University of Delhi. Studied Law at The Campus Law Centre, University of Delhi and was enrolled as an Advocate with the Bar Council of Delhi in 1984. Practiced mainly in High Court of Delhi in civil, appellate and writ matters including commercial and arbitration matters and cases relating to Multi-State Co-operative Societies. Was Standing Counsel and Legal Advisor to the New Delhi Municipal Council in the High Court of Delhi with effect 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 and National Co-operative Development Corporation and other private organizations, banks etc.

Has been a member of the Delhi High Court Legal Services Committee, a statutory body constituted under the Legal Services Authority Act.

Appointed as Additional Judge of the High Court of Delhi with effect from May 29, 2006 and confirmed w.e.f. 29.08.07.

Alongwith performing the official duties of a Judge, she takes a keen interest in environmental jurisprudence and mediation as emerging areas of law, and has participated and presented papers at several international symposiums and conferences on these subjects.

     Justice Vipin Sanghi

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.

     Justice Sudershan Kumar Misra

Justice Sudershan Kumar Misra, B.A.(Hon.) History, Delhi University, LL.B from Faculty of Law, Delhi University - Born on 7th September 1954. Educated at Delhi Public School, Mathura Road, New Delhi and Hindu College, Delhi. Enrolled as an Advocate with the Bar Council of Delhi on 19th October 1978. Was part-time Lecturer in Law at Law Centre-I and Campus Law Centre, University of Delhi; Central Government Standing Counsel at the Delhi High Court from December 1985 to December 1989. Designated as Sr. Advocate in 1994. Was on the “Group A” panel of Sr. Advocates for the Central Government in the Supreme Court of India and on the panel of Sr. Advocates for the Central Government at the Delhi High Court, besides being engaged as a special counsel by various departments/ agencies from time to time, such as UPSC, NEIPA, DVB, CBSE, MCD, etc. Practised at the Delhi High Court, Supreme Court of India, MRTP Commission, DRT, CAT, and other Tribunals. Appointed as an Additional Judge of the Delhi High Court on 4th July 2007 and as a permanent Judge on 07.11.2008

     Justice Veena Birbal

Born on 01st July, 1952 at Delhi.
*Father Shri Hari Chand Mehta was a practising lawyer in High Court

*Did B.Sc from Miranda House College, Delhi University in 1973.

*Did LL.B from Faculty of Law, Delhi University in 1977.

*Enrolled as an Advocate with Bar Council of Delhi in the year 1978.

*Practised in Supreme Court, Delhi High Court and District Courts Delhi from 1978 to 1992.

*Appointed as Additional District & Sessions Judge in December, 1992 and dealt with Matrimonial cases and Sessions Trials.

*Sent by Delhi High Court on Deputation to Govt. of NCT of Delhi as Secretary (Law, Justice and Legislative Affairs) and worked there from 2003 to 2006.

*Worked as Judge Incharge, Karkardooma Courts from August, 2006 to 28th February, 2007.

*Became District & Sessions Judge, Delhi on 01st March, 2007.

*Elevated as an Additional Judge of Delhi High Court on 31.08.2007.

     Justice Siddharth Mridul

* 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   Jurisdiction 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    Commissions 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

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.