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Mr. Justice Nanabhai Haridas
, LL.B.,
Pleader : Was the first permanent Indian Judge
of the Bombay High Court, although another pleader Jagannath Wassudewji
(who was in subordinate judicial service), was appointed Acting
Judge before him. In 1857 he enrolled as a Vakil of the Sudder
Diwani Adawlut, on establishment of High Court, was admitted as
a Vakil on Appellate Side. Between 1873 and 1884, Nanabhai acted
as temporary Judge nine times, in the intervals reverting to his
post of Government Pleader and Professor of Law at the Law School
- swinging from the Bar to the Bench and from the Bench again
to the Bar, for a record period of 11 years. It was in 1884 that he was
at last confirmed as a Judge. He held the office of Judge till his
death in 1889. He had great knowledge of Hindu law; and some
of his judgements are among the earliest expositions of important
principles of Hindu Law.
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