Mr. D. D. SINHAB.A.,LL.B.,P.G.D. in I.R. and P.M. Born on 24.12.1950, son of Shri D.R.Sinha, Advocate, who was practising in erstwhile Nagpur High Court, Nagpur Bench of the Bombay High Court and on original side of the District Court, Amravati. Obtained B.A. and LL.B. Degrees from Nagpur University. Enrolled as an Advocate on 24.9.1974. Obtained Post-Graduate Diploma in Industrial Relations and Personnel Management in 1981. Practised in Nagpur Bench of the Bombay High Court from 1974 till April 1996 on Constitutional, Criminal and Civil sides. From 1979 to 1982, worked as the Honorary Assistant Government Pleader in Nagpur Bench of the Bombay High Court. From 1982 to 1st November, 1995 was Assistant Government Pleader and Additional Public Prosecutor. In 1995, the Government of Maharashtra was pleased to appoint as Government Pleader and Public Prosecutor in the Nagpur Bench of the Bombay High Court. Argued many important cases on behalf of the State Government and other Government and Semi-Government bodies. Was also appointed by the Government of Maharashtra as Special Public Prosecutor to defend the State in important criminal appeals in Nagpur Bench of the Bombay High Court. Worked as part-time Lecturer in the University College of Law at Nagpur for academic session 1982-83. Appointed as a Judge of the Bombay High Court with effect from 15.4.1996. Presided over Division Benches since 1999 dealing with constitutional matters, PILs, criminal appeals, land acquisition matters, co-operative matters, etc. Presided over Full Benches involving important questions of law. Delivered a large number of judgements on important issues of law in constitutional and criminal matters and finally disposed of thousands of matters at the stage of admission and final hearing. Nominated as Senior Administrative Judge at Nagpur Bench from 1.6.2006 to 10.5.2010 and was appointed as Vice-Chairman of High Court Legal Services Sub-Committee, Nagpur Bench, from 1.7.2004 to 16.6.2010. During this period, conducted and participated important Conferences relating to Alternative Disputes Resolution Methods, particularly mediation, conciliation and Lok Adalats and also conducted workshops, training programmes for Judicial Officers working on original side at Judicial Officers' Training Institute at Nagpur. Nominated as Junior Administrative Judge, High Court, Bombay, w.e.f. 13.09.2011. Appointed as Chairman of the Advisory Board constituted under the (i) Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974; (ii) Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1980; (iii) Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders, Dangerous persons and video pirates Act, 1981; (iv) National Security Act, 1980; and (v) Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988, w.e.f. 20.9.2011. Nominated as Senior Administrative Judge w.e.f. 30.03.2012. Nominated as Chairman of various important Administrative Committees of the Bombay High Court. Nominated as Executive Chairman, Maharashtra State Legal Services Authority, Mumbai, w.e.f. 17.05.2012. Retired on 24th December 2012. |