PROFILE:

• Born on September 9, 1953 at Vijapur, Gujarat, Son of a District and amp; Sessions Judge. Did his schooling at Baroda, Surat and Amreli. Pursued his higher education at the Maharaja Sayajirao University of Baroda from where obtained the Degree of Bachelor of Arts in Political Science with First Class and First rank with Aurobindo Prize.

• In 1976, secured the Gold Medal at the LL.B. (Special) Examination for securing first rank with first class marks.

• Started his practice in the Gujarat High Court in 1976. Made rapid strides in Constitutional, Civil and Corporate Law matters. Was Standing Counsel for many Boards and Corporations.

• Even during busy practice, did not ignore academic pursuits. After obtaining LL.M. Degree from Gujarat University, was a part-time Lecturer in a Law College.

• Was elevated as Judge on the Bench of the High Court of Gujarat on September 18, 1995.

• Has delivered a number of lectures and participated in Law Conferences and Seminars including international conferences (list attached).

• Was a visiting faculty at the National Judicial Academy at Bhopal and also at the Gujarat State Judicial Academy at Ahmedabad.

• Elevated as Chief Justice of the High Court at Calcutta on December 24, 2009.

• Assumed the office of Chief Justice of Bombay High Court on June 26, 2010.

LECTURES - CONFERENCES - PUBLISHED ARTICLES

1982 Attended the Conference organized by the International Bar Association, New Delhi.

1984 Attended the Conference organized by the International Bar Association at Bombay.

1980-87 Part-time Lecturer in Administrative Law at the M. N. Nanavati Law College, Ahmedabad.

1992 Delivered a lecture at the Symposium on Consumer Protection.

January, 1997 Delivered presidential address at the Guest Lecture on Environmental Systems in a Global Market Place delivered by Mr. J.William Futrell, President Environmental Law Institute (ELI) Washington DC organized by the United States Information Service and amp; CERC at Ahmedabad. (Jan 29, 1997).

August, 1997 Chaired the Session on Civil Liberties at the symposium organized by United States Information Service at Bombay. (August, 1997).

Delivered Inaugural Address at the workshop on Judicial Activism organized by the Association of Law College Teachers in Gujarat at Valsad (Gujarat).

1998 Delivered Inaugural address at the Workshop for Environmental Auditors organized by the Gujarat Pollution Control Board. One of the Speakers at the Panel Discussion on Delay in Civil Litigations - Problems and Solutions organized by the Ahmedabad City Courts Bar Association and Gujarat Law Society.

2000 Delivered a speech on Gender and Law organized by the British Council and amp; National Judicial Academy at Ahmedabad.

March, 2000 Conducted deliberations on the 1999 Amendments to the Code of Civil Procedure organized by Legal Eagle in March, 2000.

2001 Nominated by the Hon'ble Chief Justice of the High Court of Gujarat for studying Case Management and Mediation in USA in Mar, 2001.

Sept, 2001 Presented an article on Court Management for Docket Control at the Indo-American Symposium on Judicial Reforms organized by the High Court of Gujarat in September, 2001 and attended, inter alia, by two Justices of American Supreme Court.

Delivered Presidential Address at the Regional Conference on Strategies for Empowerment of Women organized by the National Council for Women at Ahmedabad.

2002 Chaired the Session on Judicial Reforms for Prison Administration organized by the Director General of Prisons, Gujarat State at Ahmedabad.

July, 2002 Delivered a lecture on Section 89 CPC and Mediation at the inauguration of Ahmedabad Mediation Centre by the Hon'ble Chief Justice of India on 27th July 2002.

2003 Presented a paper on Study of American Legal System for Procedural Reforms in Civil Courts in India at the conference on ADR, Conciliation, Mediation and Case Management organized by the Law Commission of India on May 3-4, 2003.

Conducted group discussions at Ahmedabad on the recommendations of Justice Malimath Committee for Criminal Justice Reforms .

2004 Delivered Presidential Address at the Workshop on Brain Fingerprinting An Important Tool in the Investigation of Crimes organized by the Gujarat State Directorate of Forensic Science and Chief Forensic Scientist, Ministry of Home Affairs, Government of India.

Delivered valedictory address at the seminar on Role of Trade Unions in Changed Scenario for Achieving Excellence and Happiness organized by Baroda Management Association.

2005 Attended the international conference on International Commercial Arbitration at New Delhi in November.

Delivered key note address at the Seminar on Intellectual Property Rights the New Patent Law organized by the Sardar Patel University at Vallabh Vidyanagar.

2006 Attended the Workshop on Intellectual Property Rights organized by National Judicial Academy at Bhopal in February.

Attended the Asia-South Pacific Regional Conference on Intellectual Property Rights organized by WIPO (World Intellectual Property Organization), Government of India, Indian Law Institute and Japan Patent Office in June.

2007 Made a presentation at the Regional conferences organized by the National Judicial Academy at Ahmedabad and at Chennai on ADR and other topics.

Attended the International Conference on Commercial Arbitration at New Delhi in November and also Judicial Colloquium on Arbitration Harmony Amidst Disharmony in November 2007.

2008 Made a presentation on Special IPR Courts for Quick Redressal of IPR Disputes at the Annual Summit on Intellectual Property Rights organized by Ahmedabad Management Association in February.

Made a presentation on ADR in India: Evolution and Evaluation at the Regional Meet Conference of Executive Chairpersons, State Legal Services Authorities and Judges in-charge of Mediation Centres in the High Courts in Western India held at Indore (Madhya Pradesh) in April and the Workshop for training the trainers in mediation.

Delivered a speech on the Role of Legal Services Authorities in the matter of 'Crime Against Women' and 'Implementation of the Poverty Alleviation Programmes of the Government' at the Meet of the Executive Chairpersons and Member Secretaries of State Legal Services Authorities organized by Delhi Legal Services Authority at New Delhi in May.

December 2009 Appointed Chief Justice, Calcutta High Court.

26 June 2010 Appointed Chief Justice, Bombay High Court.

2010 Since 26^th June, 2010 and ndash; Chairman of the Maharashtra Judicial Academy and International Centre of Mediation, Uttan Dist.Thane in the State of Maharashtra.

2010-2013 Visited major cities of the state of Maharashtra and made Power Point Presentation on ADR at number of Conferences of the Judicial Officers, Advocates, Judicial Academy and also in the State Lawyers Conferences of the Bar Council of Maharashtra and Goa held at Nasik, Panaji and Solapur, with the result that 10,33,659 cases were settled in Maha Lok Adalat held on various dates from 6^th February, 2011 to 3 March 2013. all over the State of Maharashtra.

28 Nov 2010 Address at the Inauguration of Medication Action Plan 2010-2011 at Aurangabad.

17 April 2011 Address at the Mediation Conference organized by the District Court Legal Services Committee, Nagpur and Nag Vidharbha Chamber of Commerce and presided over by Hon'ble Mr.Justice R.V.Raveendran, former Judge, Supreme Court of India.,

1 May 2011 Address at the Gujarat State Lawyers and rsquo; Conference held at Mehsana, State of Gujarat.

22-24 July, 2011 Participated in the International Conference on Environment, Law and the Society organized jointly by the Supreme Court of India, Delhi High Court, Ministry of Law and Justice, Ministry of Environment, Indian Law Institute, New Delhi and co-chaired one of the Sessions in the Conference.

31 July 2011 Address at the State Lawyers Conference organized by the Bar Council of Maharashtra and amp; Goa held at Solapur.

19 August 2011 Address at the District Legal Services Authority organized by the Maharashtra Legal Services Authority in the Maharashtra Judicial Academy, Uttan.

24 Sept 2011 Participated in the Meeting of the National Legal Services Authority held at Daman and presided by Hon and rsquo;ble Mr. Justice Altamas Kabir, Judge, Surpeme Court of India and Executive Chairman of the National Legal Services Authority.

24 Sept 2011 Address at the Seminar on and ldquo;Rights of Children and rdquo; organized by the National Legal Services Authority at Daman.

1 October 2011 Address at the Seminar on Mediation organized by the Bar Association of Kolhapur.

29 January 2012 Address at the function of releasing book and ldquo;Laws of Living Creature and rdquo; written by Advocate Mr.Nimish Kapadia, at Ahmedabad.

9-10 March 2012 Interaction with the Delegates of the International Bar Association in the Conference held in Mumbai. Power Point Presentation on the and ldquo;Battle of Backlog and rdquo; and the Performance of the State Judiciary. Shown on CNBC TV18 on Sunday 5 August 2012 at 9.30 am and 11 pm

18 March 2012 Address at the Maharashtra Police Academy, Nasik, on and ldquo;Criminal Justice and rdquo;

23 March 2012 Address at 35^th Annual Conference on Criminology and rdquo; organized by the Tata Institute of Social Sciences, Mumbai.

25 March 2012 Address at the Annual function of the Maharashtra Judges Association held at Pune.

7-8 July 2012 Co-chaired one of the Sessions on and ldquo;Role of Referral Judges and Advocates in Mediation and rdquo; in the 3^rd National Conference on Mediation held at New Delhi and organized by the Supreme Court Project Committee on Mediation and Conciliation.

14 July 2012 Inaugural Address in the State Lawyers Conference held at Pune on Saturday 14 July 2012.

8 Sept 2012 Address and ldquo;Concept of Equality under the Constitution - 9^th Lecture Series of Advocate N.L.Belekar Memorial Lecture organized by High Court Bar Association at Nagpur.

15 January 2013 Address on the Cyber Safety Measures and Cyber Crimes organized by Mumbai Police and NASSCOM for the Judicial Officers and the Police Officers.

19-20 Jan 2013 Keynote address on and ldquo;Forest and Wildlife Laws and rdquo; jointly organized by the Department of Revenue and amp; Forests, Government of Maharashtra and Maharashtra Judicial Academy, to sensitize the Judicial Officers and amp; Officers of Forest Department.

8 March 2013 Keynote address on the Consultation on and ldquo;Anti Rape Law and amp; Policy and ndash; Emerging Issues and rdquo; organized by the Department of Law, Mumbai University, Mumbai.

23-24 March 2013 Address at inauguration and valedictory of the Conference of the International Lawyers Conference on and ldquo;Global Business and Human Rights and rdquo; held at Panaji, Goa.

18 March 2013 Keynote address at M.C.Chagla Lectures organized by Government Law College, Mumbai.

19 April 2013 Address on the subject and ldquo;The Impact of Public International Law in the Commercial Sphere and its significance to Asia and ldquo;organized by the International Council of Jurists and the All India Bar Association.

27 April 2013 Keynote address at the Inauguration of the Singapore International Arbitration Centre in Mumbai.

4 May 2013 Address and ldquo;The Role of Directive Principles in Social Transformation and rdquo; in Justice P.B.Gajendragadkar Lecture Organized by the Mumbai University and presided over by the Hon and rsquo;ble Chief Justice of India.

5 May 2013 Address and Power Point Presentation and ldquo;Laws for Underprivileged and rdquo; at the Seminar organized by the Calcutta High Court as part of its valedictory function on completion of its 150 years of establishment.

14-18 May 2013 Participated and headed the delegation of the Bombay High Court consisting of Hon and rsquo;ble S/Shri Justices V.M.Kanade, N.M.Jamdar and S.B.Shukre, in the 4^th Judicial Conference on Commercial Litigation held at Singapore and jointly organized by the Supreme Court of Singapore, Judiciary of the Hongkong Special Administrative Region, People and rsquo;s Republic of China and the Supreme Court of New South Wales, on the theme of and ldquo;Technology and the Courts: Learning Experiences and Future Challenges and rdquo;.

2-4 June 2013 Address on the topic of and ldquo;HIV, sex worker and the law: key considerations for the judiciary and rdquo; on the key issues (i) understand the impact of criminalization of sex work on access to HIV services by sex workers, (ii) discuss issues relating to enforcement of criminal law and civil / administrative laws against sex workers and (iii) learn about positive roles of the judiciary in increasing sex workers and rsquo; access to HIV services, at the Judicial Dialogue on HIV, Human Rights and the Law in Asia and the Pacific, here in Bangkok on 2-4 June 2013.