 |
| JUSTICE RAVI
KRISHNARAO DESHPANDE |
| B.Com., L.L.B. |
| FULL NAME | Ravi Krishnarao Deshpande |
| DATE OF BIRTH | November 6th, 1958. |
| SCHOOL & COLLEGE ATTENDED |
Somalwar High School,
Nagpur. |
| EDUCATION QUALIFICATIONS | B.Com.,
L.L.B. |
| ENROLLED ON
BAR COUNCIL OF MAHARASHTRA |
On 18th August 1983 Bar Council Of Maharashtra |
| TYPE OF WORK DONE AT THE BAR AND PLACE OF PRACTICE |
1] Started practicing on 19th August, 1983 in the
Chamber of his father, the Senior Advocate Shri K.H. Deshpande, Nagpur.
2] Practiced Law
at Nagpur for 25 years.Appeared and conducted matters in - (i) Supreme Court of India (ii) High Court of Bombay, Bench at Nagpur (iii) Administrative Tribunals (Central/State) (iv) Tribunal - : a) College b) School (v) Civil Courts at Nagpur |
| STANDING COUNSEL/PANEL LAWYER |
Was the standing counsel for the
erstwhile Maharashtra State Electricity Board and subsequently for MSEB
Holding Co. Ltd. Maharashtra State Electricity Distribution Co. Ltd;
Maharashtra State Power Generation Co. Ltd. and Maharashtra State
Electricity Transmission Co. Ltd. to conduct matters in High Court at
Nagpur. In addition, was also standing counsel for various
corporate bodies statutory and local authorities such as :- i] Forest Development Corporation of Maharashtra Ltd. ii] Maharashtra Small Scale Industries, Development Corporation Ltd. iii] Nagpur University, Nagpur. iv] Kavi Kulguru Kalidas Sanskrit Vishwavidyalaya, Ramtek. v] Municipal Council Wardha and Chandrapur. vi] Maharashtra State Co-operative Bank Ltd. vii] Bharat Sanchar Nigam Ltd. viii] Several Education Institutions and Trusts like Shri Hanuman Vyayam Prasark Mandal; Urdu Education Association, Amravati; Chanda Shikshan Mandal, Chandrapur etc. Was appointed as Additional Central Government Counsel and a Nodal Counsel for Union Public Service Commission, New Delhi to conduct the matters in High Court at Nagpur and at the Central Administrative Tribunal's Circuit Bench at Nagpur. Conducted various election trials in the High Court and appeared in various election appeals in Supreme Court of India. Conducted various full bench matters involving important question of reservation in public employments. As a standing counsel for various statutory bodies and corporation, appeared in important Public Interest Litigation, Tender matters. matters involving constitutional challenges, service matters, Tax matters, civil matters involving high stakes and important issues, Arbitration etc. |
| DATE OF FIRST APPOINTMET TO A HIGH COURT AND NAME OF THE
COURT |
March 26th 2009. Bombay High Court |
