High Court of Madhya Pradesh
मध्य प्रदेश उच्च न्यायालय
मध्य प्रदेश उच्च न्यायालय
Born on 26th December, 1964 at Delhi.
Did his under graduation from Delhi Public School, Mathura Road, New Delhi in commerce in 1982.
Did his graduation In Bachelor of Commerce (Honours Course) in 1985 from SRI RAM COLLEGE OF COMMERCE, Delhi University.
Obtained the Bachelor of Laws degree in 1988 from CAMPUS LAW CENTRE, University of Delhi.
Enrolled as an Advocate with the Bar Council of Delhi on 01st August, 1988.
Attended the Commonwealth Young Lawyers Course in 1992 at the Institute of Advanced Legal Studies, University of London and worked with Solicitors and Barristers in England as part of the said course.
Qualified as an Advocate On Record of the Supreme Court of India in June 1995
Trained as a lead trainer, to impart training to Advocates in Advocacy skills involving Examination and Cross examination of Witnesses and also arguing of cases, by the Indo – British Advocacy Skills project. Trained various advocates of Delhi High Court, High Court of Jharkhand at Ranchi, High Court of Andhra Pradesh at Hyderabad, High Court of Punjab and Haryana at Chandigarh and High Court of Manipur at Imphal in Advocacy skills.
Did the Personal Computing with Basic Course in 1986 and the Computer Software Applications Course in 1986-87 from the National Institute of Information Technology (N.I.I.T.).
• Signed the Delhi Public School Honour Book for proficiency in academic subjects in the year 1985.
• Awarded the National prize for the year 1985-86 by the Directorate of Education, Delhi.
• Awarded the Best Student Award for the Course of Personal Computing with Basic and awarded scholarship for the Computer Software Application course by the N.I.I.T. in 1986.
• Merit lister of the University of Delhi on the basis of the results of LL.B. Examinations in April, 1988.
• Awarded the British Council Scholarship to be one of the five young lawyers to represent India at the Commonwealth Young Lawyers Course 1992 at the University of London.
• Awarded the second prize in the Advocates on record examination of the Supreme Court of India conducted in June 1995
Enrolled as an advocate on August 1, 1988 with the Bar Council of Delhi and practised in the Supreme Court of India, the High Court of Delhi and the District Courts of Delhi.
Enrolled as an Advocate on record of the Supreme Court of India in 1995.
Was the Standing Counsel for the Bar Council of India for the Supreme Court of India and the Delhi High Court for over 20 years also appointed as a Senior Panel Lawyer for the Union of India and represented the Union of India in various matters for over 10 years.
Designated as a Senior Advocate by the High Court of Delhi in July, 2011.
Elevated as an additional Judge of the High Court of Delhi with effect from 17th April, 2013 and as Permanent Judge on 18th March, 2015 (F/N).
Took oath on 31.05.2024 as an Permanent Judge of High Court of Madhya Pradesh at Jabalpur.
Appointed as Acting Chief Justice of the Madhya Pradesh High Court on July 09th, 2024 to September 24th, 2024.
Appointed as Acting Chief Justice of the Madhya Pradesh High Court on May 24th, 2025.
Appointed as Chief Justice of the Madhya Pradesh High Court on July 17th, 2025.
Born on 2nd August, 1969 at Jabalpur .After obtaining the degrees of B.Sc. and LL.B., he was enrolled as an Advocate by State Bar Council of Madhya Pradesh w.e.f. 8th August, 1992. His father Late Prabhakar Rusia was Senior Advocate of High Court of Madhya Pradesh Jabalpur. He started his practice as associate advocate in the office of Late Shri P. Sadashivan Nair, Sr. Advocate Smt. Indira Nair, Sr. Advocate and Shri Rajendra Menon, Former Chief Justice of High Court of Patna and Delhi.
He started his independent practice in the year 1998 and was soon taken in the panel of Coal India Ltd., South Eastern Coalfields Limited, Western Coal Field Limited, Northern Coal Field Limited, Madhya Pradesh Poorv Kshetra Vidyut Vitaran Company Ltd.,Madhya Pradesh Power Generating Co. Ltd.,M.P. Power Management Company Limited, M.P. Power Transmission Company, Madhya Pradesh Housing & Infrastructure Development Board ,M.P.Laghu Udyog Nigam, Nagar Panchayat Shakpura/Mundi, Jila Sahakari Krishi and Gramin Vikas Bank Mydt. Panna / Sidhi / Satna (M.P.), Cantonment Board Jabalpur (From 1998 to 2008) Jabalpur Development Authority (From 2000 to 2004)
He was appointed as standing counsel of Government of India for a period of three years to appear on behalf of Union of India in cases before the High Court of M.P. at Jabalpur.
He has practiced in Civil, Criminal, Constitution, Service, Revenue, Taxation ,Arbitration etc. matters before the High Court of Madhya Pradesh.
He was elected as Joint Secretary of High Court Advocates Bar Association Jabalpur. He was also life member of High Court as well as District Bar Association, Jabalpur.
Appointed as an Additional Judge of the High Court of Madhya Pradesh on 7th April, 2016 and as a Permanent Judge on 17th March, 2018.
Born on 18th July, 1968 in Madhya Pradesh. Practiced in Civil, Constitutional, Revenue, Criminal, Contractual, Service matters at the High Court of Madhya Pradesh.
Professional Experience –
(i) Worked as Government Advocate in Advocate General’s Office from the year 2005-2009.
(ii) Appeared regularly as Counsel for Western Railway, Indian Railway Catering and Tourism Corporation, Employees Provident Fund, M.P. Power Transmission Company Limited, Hindustan Lever, ICICI, HDFC, Vikram University, etc.
(iii) Participated and sat as Member in continuous and permanent Lok Adalat as well as in National Lok Adalat for 7-8 years.
(iv) Appeared as counsel in some important Public Interest Litigations where the cause of Public at Large had been canvassed.
(v) Recipient of National Merit Scholarship in Graduation and a Meritorious Student in M.A. (History).
(vi) Undertook Private Pilot License (PPL) Course from Flying Club on Scholarship.
(vii) Keen sports person. Participated in Cricket (National Level), Hockey, and Volleyball (State level and College Level).
(viii) Secretary, High Court Bar Association, Indore for session 2010-11 (Golden Jubilee Year of High Court Bar, Indore).
(ix) Writer of several articles on different subjects and frequent lecturer at different law colleges at Indore and at various educational and social-cultural organizations.
(x) Life Member, Indian Institute of Public Administration, New Delhi.
Appointed as an Additional Judge of the High Court of Madhya Pradesh on 7th April, 2016, and as a Permanent Judge on 17th March, 2018.
(xi) Developed a new Audio-Visual mode of learning Criminal Law, “Drishyam Vidhi,” recognized as a research project in Dharmashastra National Law University (DNLU), Jabalpur, and part of teaching at the State Judicial Academy of M.P. High Court, Jabalpur.
(xii) Conceptualized different forms of community service and implemented on the ground by asking litigants/lawyers/accused to plant saplings while restoring petitions or granting bail. Some accused were sent to hospitals for community service, and others were directed to install water harvesting systems in their houses for water preservation. Around 26,000 saplings (as of October 2024) have developed into full-fledged trees in the Gwalior/Jabalpur jurisdiction.
(xiii) Cranfield University, Bedfordshire, UK, published this as a case study for their Postgraduate Management students under "Transformative Judicial Leadership."
(xiv) Instrumental in establishing the new State Campus of National Forensic Science University (N.F.S.U.), Gandhinagar, at Bhopal through various bail orders.
(xv) Brought innovative concepts such as “Social Audit” and “Shourya Didi” for the welfare of vulnerable children, children in need of care and protection (CNCP), women and persons with disabilities (PWDs) as Judge and Chairman of the Juvenile Justice Committee, M.P. High Court. Vide Circular dated 08.01.2025 issued by Women and Child Development Department, Government of M.P., Bhopal, concept of “Social Audit” has been implemented for all stakeholders. Similarly, training of women police officers and women officers of Women and Child Development Department to become “Shourya Didi” also started under the guidance of National Forensic Science University, Gandhi Nagar.
Born on 28th June, 1967 in Uttar Pradesh
Practised in Civil, Criminal, Constitution & Taxation matters at High Court of Madhya Pradesh.
Practised on Civil & Criminal side before the District Court, Bhopal, State Administrative Tribunal, Madhya Pradesh Arbitration Tribunal, Labour Court, Industrial Court and the Cooperative Tribunal.
Appointed as Government Advocate on 16th July, 2009 and as Deputy Advocate General on 8th August, 2013 for the State of Madhya Pradesh.
Was a visiting faculty to the R.C.V.P Noronha Academy of Administration as well as the Institute of Cooperative Management, Bhopal established by the Government of India.
Appointed as an Additional Judge of the High Court of Madhya Pradesh on 7th April, 2016 and as Permanent Judge on 17th March, 2018.
Transferred to Allahabad High Court and took oath on 17th October, 2019.
On transfer, took oath as the Judge of High Court of Madhya Pradesh on 20th October,2021.
He was born on 28th June, 1964. He practiced in the High Court of Madhya Pradesh for the last 27 years. He was enrolled as an Advocate on 27th March, 1987 on the rolls of State Bar Council of M.P. He has started practising as an Advocate from December, 1987 at Jabalpur in the office of Senior Advocate Shri R.N. Singh, former Advocate General, State of Madhya Pradesh. He was actively practicing before the Principal Seat Jabalpur in Constitutional, Service, Civil and Criminal jurisdiction.He worked as Government Advocate from 1994 to 1998 and then as Deputy Advocate General from year 2007 to 2009. Appointed as an Additional Judge of the High Court of Madhya Pradesh on 13th October, 2016 and as a Permanent Judge on 17th March, 2018.
Born on 20th February, 1966. Enrolled as an Advocate on 4th July, 1988. Had practiced before Supreme Court of India, High Court of Madhya Pradesh, High Court of Mumbai, High Court of Gujarat, High Court of Punjab and Haryana, High Court of Chhattisgarh, Debts Recovery Appellate Tribunal, Debts Recovery Tribunal, Central Administrative Tribunal, State Administrative Tribunal. Had worked as Dy.Govt. Advocate, Govt. Advocate and Deputy Advocate General. Was Standing Counsel for Lokayukt/SPE, Special Public Prosecutor for CID, Nagpur. Had practiced in Civil, Criminal, Constitutional and Service matters. Also conducted various Criminal Trials. Had worked as Chief Editor, ILR MP Series.
Appointed as an Additional Judge on 13th October, 2016 and as a Permanent Judge on 17th March, 2018.
| HON'BLE SHRI JUSTICE SUBODH ABHYANKAR, B. Sc.(MATHS), LL.B, POST GRADUATE IN BUSINESS MANAGEMENT |
Born on 3rd January, 1969. Enrolled as an Advocate in the month of January, 1997 on the rolls of State Bar Council of M.P. His lordship has practised in the High Court of Madhya Pradesh, Bench at lndore in Civil, Criminal, Constitutional, Central Excise and Customs as also the Service matters and has practiced on the original side as well. Appointed as an Additional Judge of the High Court of Madhya Pradesh on 13th October, 2016 and as a Permanent Judge on 17th March, 2018. |
| Name | Hon’ble Shri Justice Vivek Kumar Singh |
|---|---|
| Mother’s Name | Smt. Lal Kumari Singh |
| Father’s Name | Late Shri J.M. Singh |
| Spouse | Smt. Alka Singh |
| Children |
|
| Date of Birth | 25 March 1968 |
| Source | Bar |
| Initial Joining | 22 September 2017 at Allahabad High Court |
| Service History | Allahabad High Court — Served up to 22 November 2023 Madras High Court — From 23 November 2023 to 22 July 2025 Madhya Pradesh High Court — From 24 July 2025 |
Other & Education
| HON'BLE SHRI JUSTICE VISHAL DHAGAT |
| Born on 14th December, 1969 at Dibrugarh Assam, he passed BA Honours from Venkateswara College, Delhi University in the year 1990 and completed his LL.B. from Law College recognised by Hari Singh Gour University Sagar.He was enrolled as an Advocate with bar Council of Madhya Pradesh and started practice in High Court of Madhya Pradesh principal seat at Jabalpur. He practised in Civil Law, Criminal Law, Revenue Law, Writ side in all branches of Law including Constitutional Law, Service Law.He also worked as Government Lawyer for State of Madhya Pradesh in year 2017–18. There were many distinguished Lawyers in ancestry of late Pandit Lakshmi Shankar Dhagat but he was first generation Lawyer in family. His father was Emergency Commissioned Officer in Army and retired as Commandant CRPF. He was elevated as Judge in High Court of Madhya Pradesh on 27th May, 2019. |
HON'BLE SHRI JUSTICE VISHAL MISHRA
DATE OF BIRTH : 17th JULY 1974
QUALIFICATION : Did B. Com. In 1997 and LL.B from Maharani Laxmibai College, Gwalior in the year 2000 in first Division.
(Both affiliated to Jiwaji Univesrsity Gwalior, M.P.)
Enrolled as an Advocate. : M.P . 1983/ 2000 Adv. STATE BAR COUNCIL OF M. P. at JABALPUR (M.P.)
EXPERIENCE : He has practiced for 19 years in High Court of M.P Gwalior Bench, District Court Claims Tribunal, Arbitration Tribunal Bhopal, Labour & Industrial court and other subordinate Courts in Gwalior Jurisdiction Dealing in Constitutional, Civil, Criminal, Claims, Service Matters.
He has served the State Government by working as a Government Advocate for State of M.P. in High Court Of M.P. Bench at Gwalior for a period of 2 years from 2009 to 2011.
He has worked as Dy. Advocate General, State of M.P. for High Court of M.P. Bench at Gwalior from 15th June, 2015–30th July, 2016.
He was appointed as Additional Advocate General, State of M.P. in High Court of M.P. Bench at Gwalior on 30th July, 2016 and has worked as Additional Advocate General State of M.P. till 17th December, 2018.
He has worked for the several institutions such as - M.P. Pollution Control Board, M.P. Road Transport Corporation, Nagrik Sahkari Bank Maryadit Gwalior M.P. Housing Board.
OFFICE STATUS : He has worked in the office which was established by His father Late Shri Justice Hargovind Mishra more than 60 years back and was succeeded by Justice Arun Mishra and thereafter was taken care of by him and till his elevation as High Court Judge, he has worked as Advocate in the office.
Appointed as Judge of the High Court of Madhya Pradesh on 27th May, 2019
| HON'BLE SHRI JUSTICE ANIL VERMA |
Born on 16th March, 1964 at Bilaspur (now at Chattisgarh). He graduated in Science from Rani Durgawati Vishwavidyalaya and in Law attaining the 5th position in the Pt. Ravishankar Shukla University. Inspired by his father Shri K.K.Verma (Retired District & Sessions Judge), he joined Madhya Pradesh Judicial Services in the year 1987, at a young age of 23 years and 5 months, as Civil Judge Class II, Balaghat (M.P.), He was promoted as Civil Judge Class I on 31 st December, 1993, and as Chief Judicial Magistrate on 4th June, 1997. His Lordship was promoted to Higher Judicial Services on 4th September, 1998. He was granted Selection Grade on 10th October, 2007 and Super Time Scale on 1st December, 2015. In course of his service spanning over 33 years, his Lordship has served at variety of positions at the Registry of Hon'ble High Court, Secretariat of Government of Madhya Pradesh as well as at several District & Sessions Courts. At the Indore Bench of High Court of Madhya Pradesh he has served as the Principal Registrar as well as District Judge (Inspection). He has been posted as the District & Sessions Judge, the Special Judge (under SC/ST Prevention of Atrocity Act) as well as the Principal Judge, Family Court at Sagar. His Lordship has also served as Secretary, Law & Legislative Affairs Department, Govt. of Madhya Pradesh. His Lordship has also served as Chairman, District Consumer Forum, Chattarpur. Besides this, he has been also posted as Special Judge (under N.D.P.S. Act, Prevention of Corruption Act and Electricity Act) at variety of fora at districts of Chhindwara, Narsinghpur, Rajnandgaon, Umaria. Continuing the patriotic legacy of his grandfather Late Shri Motilal Verma, an eminent freedom fighter, his Lordship has also authored several books on cultural and national history of India. These books include Ajeya Krantrikari Rajguru, Sataar Tat Aur Azaad, Bhagat Singh Ke Saathi Batukeshwar Dutt, Wo Chaar Zabaanj Krantikari. Cricket Khelna Seekhe is also a celebrated piece of work authored by him. He has also made praiseworthy contribution in the book "Judicial History & Courts of Madhya Pradesh" published High Court of Madhya Pradesh. His Lordship was administered oath as a Judge of the High Court of Madhya Pradesh on 25th June, 2021. |
| HON'BLE SHRI JUSTICE PRANAY VERMA |
Shri Pranay Verma was born on 12th December, 1973. He is the son of late Hon’ble Shri Justice Bipin Chandra Verma, who was an Hon’ble Judge of this Court and thereafter Hon’ble Chief Justice of Punjab & Haryana High Court. After completing school education, Shri Pranay Verma obtained Bachelor Degrees in Commerce and Law. He was enrolled as an Advocate on 1st July, 1998 on the rolls of the State Bar Council of Madhya Pradesh and started practice under able guidance of Shri Ravish Chandra Agarwal, Senior Advocate. He was practicing in the High Court of Madhya Pradesh and various District Courts as well as Family Courts, Consumer Forum and Debt Recovery Tribunal for the last about 23 years. He was dealing in Civil, Constitutional, Criminal and Service matters. Shri Pranay Verma has been counsel for Hindustan Power Projects Private Limited, Essar Power Private Limited, Jhabua Power M. P. limited, Prism Johnson Limited, National Fertilizers Limited, Corporation Bank, Commercial Automobiles Limited, M. P. Audyogik Kendriya Vikas Nigam Limited, Tega Industries Limited, Metal Scrap Corporation Limited. He also appeared for the State Bank of India in individual cases. His Lordship was administered oath as a Judge of the High Court of Madhya Pradesh on 27th August, 2021. |
| HON'BLE SHRI JUSTICE SANDEEP N. BHATT |
| Hon'ble Shri Justice Sandeep Natvarlal Bhatt was born on 16th September, 1967 at Rajkot in the family of the lawyer. His Lordship graduated in Science from Kotak Science College, Rajkot in the year 1988 and received Law degree in the year 1992. Thereafter, His Lordship was enrolled as an Advocate with the Bar Council of Gujarat on 23rd January, 1993. Justice Bhatt has started practice as a lawyer initially at Rajkot, in the office of his father Late Shri Natvarlal S. Bhatt, who had served Bar Council of Gujarat as a member for four terms. He also served as Chairman of Bar Council of Gujarat in the year 1992-93 and thereafter, as member of the Bar Council of India for five years. He was the Vice Chairman of Bar Council of India by giving his excellent contribution in the various activities of Bar Council of India and also for the betterment of the legal fraternity. Thereafter, His Lordship shifted to Ahmedabad in January, 1994 and started practice with Late Shri Girishbhai D. Bhatt, who has also served with Bar Council of Gujarat. His Lordship practised in the High Court of Gujarat and before various Tribunals and Secretariats like DRT, GRT, SSRD, NCLT for almost 27 years by representing various nationalized banks, institutions, municipalities, panchayats, municipal corporations and some reputed private companies. His Lordship had practised in various subjects of the law like; Civil, Criminal, Banking, Revenue etc. His Lordship was Assistant Government Pleader and Additional Standing Counsel for Central Government in the High Court. His Lordship also rendered services on various posts as Joint Secretary, General Secretary, Vice President and as members of committee in Gujarat High Court Advocates Association for years together. His Lordship had also very actively participated in social service activities by discharging duties as a President of Rotaract Club and thereafter Rotary Club also. His Lordship also served as District Rotaract representative in the year 1992-93. His Lordship is a regular blood donor from the age of 18 and has donated blood more than 60 times. The elder brothers of His Lordship, Late Shri Dhimantbhai and Shri Yateenbhai were also practicing lawyers at Rajkot and Morbi respectively. His Lordship's wife Shrimati Sonal S. Bhatt was also practicing advocate and now the son Shri Harshit Bhatt and nephew Shri Dhairyawan Bhatt are practicing at Gujarat High Court. His Lordship's brother-in-law Shri Vijaybhai Dave is also a practicing lawyer at Junagadh and there are many other near relatives who are practicing lawyers at Rajkot and Junagadh. His Lordship's daughter Shrimati Khushalee is an interior designer and son-in-law Shri Pratyush is an Architect at Surat. Hon'ble Shri Justice Sandeep Natvarlal Bhatt was appointed as Judge of the High Court of Gujarat on 18th October, 2021. Justice Bhatt has disposed of more than l9,000 matters within period of four years from his elevation as a Judge of the High Court of Gujarat. Appointed as Judge of the High Court of Madhya Pradesh on 04th November, 2025. |
| HON'BLE SHRI JUSTICE MANINDER SINGH BHATTI |
| Born on 3rd November, 1968. He obtained the degrees of B.A. (in 1989), LL.B. (in 1992) and M.A. (Sociology) from RDVV, Jabalpur. He started practising as a Lawyer in the High Court of Madhya Pradesh and State Administrative Tribunal etc. since 1993. He has practiced in Constitutional matters, Service matters, Contractual matters, Civil matters, Matrimonial Cases and Criminal Cases etc. He represented NTPC, M.P. Housing Board, Hindustan Copper Ltd. M.P. Oilseed Growers Federation and Rani Durgawati Vishwavidhyalaya, Jabalpur from year 1994 to 2000. He represented as the Standing Counsel of State of Chhattisgarh before the M.P. State Administrative Tribunal from 1st February, 2002 to 30th July, 2003. He represented in M.P. Housing Board, M.P. Oilseed Growers Federation, M.P. Bhoomi Vikas Bank, Ashok Leyland Finance Ltd, Asset Reconstruction co. India Ltd. (Arcil), M.P. Khadi Gram & Udyog Board, M/S Sigma Construction Kolkata, M.P. M/S Royal Telecom Pvt. Ltd., Mumbai, M.P. Housing of infrastructure, M.P. Police Housing Corporation, National Council of Technical Training Institute, Maharishi Vedic Vishwavidhyalaya & Birla Corporation Ltd. Satna. His Lordship was administered oath as a Judge of the High Court of Madhya Pradesh on 15th February, 2022. |
| HON'BLE SHRI JUSTICE DWARKA DHISH BANSAL |
| Born on 17th February, 1968 in Gwalior. He obtained the degrees of B.Com., LL.B., M.A. and D.L.I.L. from Jiwaji University, Gwalior. His Father Late Shri Ram Kishore Bansal remained associated with legal work since beginning. He had been working as Munsi-cum- Office Assistant with the learned Advocate Late Shri Babulal Ji Agarwal & Late Shri Brahmswaroop Agarwal. After their demise, he had joined the office of Shri Vinod Kumar Bharadwaj, Senior Advocate. Immediately after passing Higher Secondary, he completed typing course and started typing work in the office of Shri Babulal Ji and Brahmswaroop Ji Agarwal, Advocates and simultaneously completed his studies. His friend, Late Shri Deepak Chandna, Advocate, persuaded him to join BAR and the office of Shri K.K. Lahoti, former acting Chief Justice, M.P. High Court. He joined there immediately after his registration, on 28th August 1993. He started practicing as a Lawyer before the High Court of Madhya Pradesh, Gwalior Bench and District and Sessions Courts since 1993. He has practiced in Civil, Revenue, Constitutional and Criminal matters. He has been Treasurer of the High Court Bar Association, Gwalior during the period of 2006-2008. He represented Municipal Corporation, Gwalior, Gwalior Dugdha Sangh, Banmore, Morena, MPMKVV Company Limited as a Panel Lawyer. Appointed as Government Advocate on 17th January, 2021. He got full support and cooperation of Shri Ankur Modi, Shri M.P.S. Raghuvanshi & Shri Rohit Mishra, Additional Advocates General, Gwalior Bench. His Lordship was administered oath as a Judge of the High Court of Madhya Pradesh on 15th February, 2022. |
| HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE |
| Born on 6th November, 1971. He did his Higher Secondary education from Christ Church Boys Senior Secondary School, Jabalpur. After obtaining Bachelor of Science Degree in 1993 from Vikram University, Ujjain he completed LL.B. in 1996 from the same University. Enrolled as an Advocate on 1st March 1997 started practice at Indore under the able guidance of Shri Jayant Waman Mahajan, Advocate. He worked in the Panel of National Insurance Company and he was the Standing counsel for Food & Drug Administration and Maharashtra State at Indore. Even in private practice, he handled various Civil, Criminal, Constitutional, Arbitration, Company, Taxation, Banking, Insurance (Motor Accident) and Service matters before the High Court of M.P. He was appointed as Government Advocate for the State of Madhya Pradesh from June, 2015 till May, 2017. He was appointed as Assistant Solicitor General of India in March, 2019 and handled many important cases for C.B.I., Directorate of Enforcement and other various Central Government Departments and was working in the said capacity till his elevation as a Judge. His Lordship was administered oath as a Judge of the High Court of Madhya Pradesh on 15th February, 2022. |
| HON'BLE SMT. JUSTICE ANURADHA SHUKLA |
| Her Ladyship was administered oath as a Judge of the High Court of Madhya Pradesh on 1st May, 2023. |
| HON'BLE SHRI JUSTICE SANJEEV S KALGAONKAR |
| His Lordship hails from Balaghat District, M.P. He was born on 23.02.1970. His Lordship graduated in Science in the year 1989 from Dr. Hari Singh Gaur University, Sagar and after completion of his LLB from Nagpur Vidhyapeeth, Nagpur in the year 1992, His Lordship was appointed as Civil Judge in the year 1994. During his 30 years of service tenure in M.P. Judicial Services, he discharged his services in different capacities at various places including Civil Welfare Judge Class, OSD(Computerization of High Court), Deputy Commissioner, Bhopal Gas Tragedy, Special Judge(Prevention of Corruption Act), Special Judge, SC/ST(Prevention of Atrocities)Act, Special Judge, NDPS, Additional Registrar and later Registrar (Administration), High Court of M.P., Director of M.P. State Judicial Academy, Secretary General, Supreme Court of India, Principal District Judge, Distt. Khandwa and thereafter again Secretary General, Supreme Court of India. His Lordship administered oath as Judge, High Court of Madhya Pradesh on 01.05.2023. |
| HON'BLE SHRI JUSTICE HIRDESH |
| Hon’ble Shri Justice Hirdesh was born on 28th May, 1964 in Gorakhpur, Uttar Pradesh. He is the son of Late Shri Buddhi Sagar Shrivastava, who was renowned Professor in Law, Gorakhpur University. His Lordship completed his graduation in B.Sc. and thereafter completed LL.B. (Gold Medalist). His Lordship joined the Madhya Pradesh Judicial Service as Civil Judge Class II on 5th July, 1990. He was promoted as Civil Judge Grade II (1st ACP) w.e.f. 1st January, 1996 and thereafter he was promoted as Senior Civil Judge w.e.f. 20th October, 1997, Senior Civil Judge Grade II (1st ACP) w.e.f. 20th October, 2002, Chief Judicial Magistrate/ACJM w.e.f. 31st May, 2003, Additional District Judge (Fast Track Court) w.e.f. 17th May, 2006, District Judge (Entry Level) w.e.f. 18th June, 2007, District Judge (Selection Grade Scale) w.e.f. 18th June, 2012, District Judge (Super Time Scale) w.e.f. 13th June, 2018. His Lordship has served as Judicial Officer in different capacities at Panna, Rewa, Patan (Jabalpur), Gwalior, Guna, Shivpuri, Pichhore (Shivpuri), Sagar, Betul, Jabalpur, Neemuch and Chhatarpur. Before elevation as Judge of High Court of Madhya Pradesh, His Lordship was posted as Principal District & Sessions Judge, Chhatarpur (M.P.). His Lordship was administered oath as a Judge of the High Court of Madhya Pradesh on 1st May, 2023. |
| HON'BLE SHRI JUSTICE AVANINDRA KUMAR SINGH |
| Joined Judicial Service on 31st May, 1990 as Civil Judge, Class II and was granted selection grade w.e.f. 18th June, 2012 and super time scale w.e.f. 13th June, 2018. Was posted as Principal District Judge, District Chhatarpur in year 2018. In year 2019, posted as Principal Registrar (ILR and Exam) High Court of Madhya Pradesh. Posted as Principal District Judge, Dhar in year 2022. His Lordship was administered oath as a Judge of the High Court of Madhya Pradesh on 1st May, 2023. |
| HON'BLE SHRI JUSTICE VINAY SARAF |
| Born on 15th June, 1969. • After obtaining B.Com. and LL.B. degree from Devi Ahilya Vishwavidyalaya, Indore, he enrolled as an Advocate on the rolls of State Bar Council of Madhya Pradesh w.e.f. 30th August, 1990. • He started his practice with his father Late Shri Sitaram Saraf, who was a distinguished Senior Advocate of the High Court of Madhya Pradesh. • Thereafter he completed post-graduation in the year 1992. • Soon he was appointed as standing counsel by various non banking financial institutes and other renowned business houses of India. • He practiced in Civil, Criminal, Constitution, Commercial (corporate, arbitration, intellectual property disputes etc.), Company matters, Election Petitions, Corruption Matters etc. before High Court of Madhya Pradesh mainly at Indore Bench and Trial Courts. • He is a life member of High Court Bar Association, Indore as well as District Bar Association, Indore. • After completing practice of nearly 27 years he was designated as Senior Advocate on 13th May, 2017 by the High Court of Madhya Pradesh. He represented various corporate and statutory entities as Senior Advocate including official liquidator. • He practiced for more than 33 years and thereafter was appointed as Judge of the High Court of Madhya Pradesh and administered oath on 6th November, 2023. |
HON'BLE SHRI JUSTICE VIVEK JAIN
Born on 30.12.1975 at Gwalior (MP) in a service class family. His father retired as Professor from Government College. He had school education at Gwalior and at Army School, MHOW, Distt. Indore. Obtained LL.B. Degree from Madhav Law College, Gwalior in 1999 and LL.M. degree from Govt. Maharani Laxmi Bai College, Gwalior in 2002. Entered profession in July 1999 and joined the chambers of Justice Shri K.K. Lahoti, former Acting Chief Justice of M.P. High Court.
Practiced exclusively in Gwalior Bench of M.P. High Court till elevation. Practiced in Service, Constitutional, Labour, Land Revenue, Arbitration, Civil and Criminal sides.
He was appointed Government Advocate for the State of M.P. for 1 ½ years in 2017-18 and then reverted to private practice till elevation.
Retained by various public sector undertakings. He remained counsel for M.P. State Electricity Board and its successor companies, Indian Oil Corporation, M.P. Professional Examination Board, Gwalior Dugdha Sangh, MP State Cooperative Dairy Federation, University Grants Commission, Makhanlal Chaturvedi National University of Journalism, India Tourism Development Corporation, Engineers India Limited and various Cooperative Banks.
He was administered the oath of office as Judge, Madhya Pradesh High Court on 06.11.2023.
| HON'BLE SHRI JUSTICE RAJENDRA KUMAR VANI |
| His Lordship was born on August 18, 1965 in a family of lawyers. The father of His Lordship was a leading lawyer and practised at Alirajpur. His Lordship did B.Com., LL.B (Hons), CA intermediate course and joined Judicial Service on July 03, 1990 at Distt. Mandsaur. His Lordship was promoted as Civil Judge, Class I in the year 1996 and posted at Kasrawad (Mandleshwar). His Lordship was later on promoted as A.C.J.M./C.J.M. in July 31, 2000 and was posted as ACJM, Indore. His Lordship also served as CJM at Guna and thereafter promoted thereat as Additional District Judge (Fast Track Court) in October, 2003 and posted as regular District Judge (Entry Level) in October, 2004 at Guna. His Lordship served as Additional Secretary, Govt. of M.P., Law & Legislative Affairs Department, Bhopal between the year 2008 & 2012 and was granted Selection Grade Scale w.e.f. 11/05/2011. In the year 2012 His Lordship has been posted as IV ADJ, Ujjain and again served as Additional Secretary and Secretary, Govt. of M.P., Law & Legislative Affairs Department, Bhopal, from 2014 to 2018. His Lordship was granted Super Time Scale w.e.f. 01/01/2018 and posted as District and Sessions Judge, Ujjain in June 2018. His Lordship was posted as O.S.D., High Court of M.P., Jabalpur in February 2019 and as Registrar General, High Court of M.P., Jabalpur in March 2019. Before elevation His Lordship was posted as District & Sessions Judge, Ujjain from February 25, 2022. His Lordship has been elevated as Judge of the High Court of Madhya Pradesh and took oath on November 06, 2023. |
| HON'BLE SHRI JUSTICE PRAMOD KUMAR AGRAWAL |
| HON'BLE SHRI JUSTICE BINOD KUMAR DWIVEDI |
| Hon'ble Shri Justice Binod Kumar Dwivedi was born on 15th June, 1964. His Lordship joined M.P. Judicial Services as Civil Judge Class II on 11th July, 1994. In the year 2006 in Limited Departmental Examination for picking up and giving out of turn promotion to Civil Judges Senior Division based on their merit, His Lordship was found suitable and qualified for being posted as Additional District & Sessions Judge. Thereafter His Lordship served in Higher Judicial Service of M.P. in various capacities. In the meantime, His Lordship performed the duties of Ex-cadre post such as Officer on Special Duty in High Court of Madhya Pradesh, Bench at Indore. Thereafter, His Lordship was appointed as President, District Consumer Forum in Mandsaur, Neemuch and Ratlam. His Lordship also served as Special Judge [Constituted under the Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act] and Principal District & Sessions Judge at Singrauli & Dhar. Later on, His Lordship was appointed as Principal Registrar, High Court of Madhya Pradesh, Bench at Indore. On 09/02/2022 His Lordship was appointed as Principal Secretary, Government of Madhya Pradesh, Law & Legislative Affairs Department, where being Principal Legal Remembrancer His Lordship had dealt with various branches of Law Department. On 06/11/2023 His Lordship took oath as Permanent Judge of High Court of Madhya Pradesh. |
| HON'BLE SHRI JUSTICE DEVNARAYAN MISHRA |
HON'BLE SHRI JUSTICE GAJENDRA SINGH
| HON'BLE SHRI JUSTICE ASHISH SHROTI |
| Ashish Shroti born on 16.11.1976 at Pachmarhi, Tehsil Sohagpur, District Hoshangabad. Did schooling from St. Paul Higher Secondary School, Hoshangabad and then graduation in B.Sc. (Electronics) from St. Alloysius College, Jabalpur during 1994-97. Then did LL.B from University Teaching Department, Rani Durgawati University, Jabalpur during 1997-2000. Joined the law profession on 12th August' 2000 under the able guidance of Shri V.S. Shroti, Senior Advocate. Family hails from a small village Bhangiya, Tehsil Seoni Malwa, District Hoshangabad. Shri V.S. Shroti is a senior advocate practising at High Court, Principal Bench, Jabalpur. Father Shri Uma Shanker Shroti retired as Joint Director, Agriculture Department, Government of M.P. He was Government Advocate from July' 2010 to July' 2011. He has been practising in Civil, Constitutional & Industrial law counsel for institutions namely: • High Court of M.P. • State Legal Services Authority. • Indian Council for Medical Research. • Bhopal Memorial Hospital & Research Centre. • State Bank of India. • Bank of India • Madhya Pradesh Gramin Bank. • M.P. Human Rights Commission |
HON'BLE SHRI JUSTICE DEEPAK KHOT
Born on 3rd March, 1975 at Gwalior, Madhya Pradesh.
Academic qualifications include degrees of B.Com. and LL.B. from M.L.B. College, Gwalior, with top performance in LL.B., securing the highest marks in the first year.
Practiced in Civil, Constitutional, Revenue, Criminal, contractual and service matters at High Court of Madhya Pradesh.
Practised on Civil & Criminal side before the Supreme Court of India, High Court of Madhya Pradesh, District Courts, and Consumer Forums.
Represented Rajmata Smt. Vijaya Raje Scindia in legal matters. Served as counsel to leading educational institutions, including Jiwaji University, Raja Mansingh Music University, MITS Gwalior, Scindia Kanya Vidyalaya, Madhav College, and Prestige Institute, Gwalior.
Appearances were made for financial institutions such as United Western Bank/IDBI Bank, India Infoline Ltd., and ICICI Lombard.
Served as Government Advocate before the High Court of Madhya Pradesh, Bench at Gwalior, during 2010–2011 and again from 2020 onwards.
Designated as Chief Legal Advisor / Standing Counsel for various government and urban development bodies, including Municipal Corporation Gwalior, Gwalior Development Authority, Gwalior Trade Fair Authority, Gwalior Smart City Development Corporation, and M.P. Housing Board.
Legal representation was also provided to prominent corporate clients, including Bharti Cellular, Tata Teleservices, Coca-Cola India, McDowell’s, Shaw-Wallace, United Breweries, Pernod Ricard, and Diageo.
Administered oath as a Judge of the High Court of Madhya Pradesh on 30th May, 2025.
| HON'BLE SHRI JUSTICE AMIT SETH |
Born on 15th, March 1975, completed schooling at St. Aloysius Senior Secondary School, Jabalpur, pursued Graduation in Commerce from G.S. College of Commerce and Economics, Jabalpur, and went on to obtain LL.B degree from Rani Durgavati Vishwavidyalaya, Jabalpur. Enrolled with the State Bar Council of Madhya Pradesh in March, 2003. Went on to build a distinguished legal career of nearly two decades, appearing primarily before the High Court of Madhya Pradesh at Jabalpur, as well as before various Courts, Tribunals and Forums including the Central Administrative Tribunal, the National Green Tribunal, the Madhya Pradesh Arbitration Tribunal (Madhyastham), the National Consumer Disputes Redressal Commission and the District and Sessions Courts. Has vast and varied experience in both private and government side litigation in Civil, Criminal and Constitutional matters, with special expertise in Constitutional Law, Arbitration, Mining Tenders, Environmental Law, Service Matter other than Service Matters, Education, Civil and Commercial disputes. Has represented the State Government in numerous high stakes and sensitive matters and has had the privilege of addressing several Full Benches and Larger Benches. His name was also featured in a number of reported decisions from both petitioner and respondent sides. Has appeared as Amicus Curiae in matters of Public Interest and legal significance, as appointed by the Hon’ble High Court. Has held key positions including Panel Lawyer, Government Advocate, Deputy Advocate General, Additional Advocate General for the State of Madhya Pradesh. Has represented several leading Public and Private Sector Undertakings, Companies, Universities and Corporations. Designated as a Senior Advocate in December, 2024. Elevated as a Judge of the High Court of Madhya Pradesh on 30th May, 2025. |
| HON'BLE SHRI JUSTICE PAVAN KUMAR DWIVEDI |
Bom on 24th July, 1974. Ilis father Shri Prafulla Kumar Dwivedi is retired Govt.Servant and mother Smt.Shanti Dwivedi is the house woman. After obtaining Bachelor of Law (LL.B.)-First Division and Master of Law (LL.M.)-First Division, First Position from Jiwaji University, Gwalior, he was enrolled as an Advocate by State Bar Council of Madhya Pradesh in the year 2004. He started his practice as associate Advocate in the Chambers of Hon'ble Shri Justice J.K.Maheshwari at Gwalior. He started his independent practice in the year 2005 and practicing as an Advocate in Indirect Tax (Commercial Tax, Central Sales Tax, VAT, Entry Tax, GST etc.), Income Tax, Central Excise, Service Tax Civil Matters, Service Matters, Constitutional Matters, Election Matters, Corporate Law, Arbitration Law, Industrial Law/Labour Law, Panchayat Matters and Criminal matters. He represented M.P.Trade and Investment Facilitation Corporation Limited (TRIFAC), remained Standing counsel for Municipal Council, Guna, Represented Municipal Council, Phoof, represented Municipal Corporation, Gwalior in Income Tax matters, represented NFL in tax matters (direct/indirect), represented Punj Lloyd, IFFCO, Bharat Heavy Electricals, Ruchi Soya, Agro Solvent, Parag Edible, VI.CC etc. He filed several Public Interest Litigations for public related issues like: amelioration of amenities in Schools imparting Primary Education, Protection of land of Tribal Community, Hygienic procedure for TT operations, regarding security of DRDE, Gwalior, Sale of online medicine, malnutrition of children etc. He was appointed amicus curie in the case involving the issue of adulteration in food items (with emphasis on milk and milk products) and the issue relates to solid waste management of the city of Gwalior and in a case relates to operation of ATM machines, how to ensure security in operations in dealing with public money. He was also life member of High Court Bar Association, Gwalior as well as State Bar Council of M.P. Appointed as Judge of the High Court of Madhya Pradesh on 30.5.2025. |
| HON'BLE SHRI JUSTICE PUSHPENDRA YADAV |
His Lordship Shri Pushpendra Yadav was born on 27th February 1977. He hails from the renowned Devda family of Village Shivpur, District Narmadapuram. His Grandfather Late Shri Radhelal Devda, was a well-known freedom fighter of Narmadapuram District. His father, Late Shri J.P. Yadav, was a distinguished lawyer practicing at Bhopal and was widely regarded as a master of cooperative law. Lordship completed his graduation in Bachelor of Science (B.Sc.) degree from M.V.M. College, Bhopal, which is affiliated with Barkatullah University, in the year 1997. After completing his graduation, he took admission in State Law College, Bhopal, and successfully completed his Bachelor of Laws (LL.B.) degree in the year 2000. On 29.07.2000 he was enrolled as an Advocate with the Bar Council of Madhya Pradesh and lateron joined the Chamber of renowned Senior Advocate Shri Sanjay K Agrawal. My Lord is practicing for about 25 years at High Court of Madhya Pradesh at Jabalpur, Central Administrative Tribunal, Jabalpur and District Court, Jabalpur. His Lordship has actively practiced in the Civil, Criminal, and Constitutional domains of law. He has also handled numerous cases in specialized areas such as Co-operative Law, Service Law, Municipal Election law and Arbitration Law. Lordship was Panel Lawyer for the State of M.P from 2013 to 2015. He worked as Government Advocate for the State of M.P. from March 2015 to June 2017. He worked as Deputy Advocate General for the State of M.P. from July 2017 to November, 2018. He also held that the office of Additional Advocate General for the State of M.P. from June 2020 to December 2021. Prior to his elevation he also hold the office of Deputy Solicitor General of India from June 2022. In the month of December, 2024 My Lord has been designated as Senior Advocate by the Hon’ble High Court of M.P. In addition to his work for the Government, he also served as the Legal Advisor to the Madhya Pradesh Rajya Sahkari Bank Maryadit (Apex Bank) from November 2020 to November 2021. My Lords services were retained by numerous reputed institutions and public authorities. Among the prominent bodies he represented are:
Outside his professional commitments, His Lordship is also known for his keen interest in sports. He is a good cricketer, enjoys playing badminton, and is a passionate golfer. Appointed as Judge of the High Court of Madhya Pradesh on 30.07.2025. |
| HON'BLE SHRI JUSTICE ANAND SINGH BAHRAWAT |
Shri Anand Singh Bahrawat was born on 26.07.1978. His father Shri Uday Singh Bahrawat earned a respected place in the legal fraternity, served in District Judiciary and retired as Principal District Judge in the year 2013. His sister Smt. Sangeeta Tiwari also served in the legal fraternity as a Civil Judge, but her untimely departure left an eternal void in their lives. His two brothers are also currently serving in the legal fraternity as a Judge. Shri Harsh Singh Bahrawat is Registrar (Administration) in the High Court of Madhya Pradesh, Principal Seat, Jabalpur and Shri Prasanna Singh Bahrawat posted as District Judge in Dewas. After obtaining B.Com. degree from Jain College, Vidisha and LL.B. degree from Career College, Bhopal, he was enrolled as an Advocate on 04.11.2001 on the rolls of the State Bar Council of Madhya Pradesh. Shri Anand Singh Bahrawat was Panel Lawyer for the Union Bank of India, Bank of Maharashtra, Rajmata Vijayaraje Scindia Agriculture University, Agriculture College, Gwalior, Rajmata Vijayaraje Scindia Indore and Ujjain Agriculture University, Agriculture College, Development Authority, Ujain. Appointed as Judge of the High Court of Madhya Pradesh on 30.07.2025. |
| HON'BLE SHRI JUSTICE AJAY KUMAR NIRANKARI |
Born on 5th October, 1975. His father is Shri Haridas Nirankari and mother is Smt. Laxmi Devi. Completed his schooling from Government School, Lashkar, Gwalior, pursued B.Sc. (Biology) degree from P.G.V. College, Gwalior and LL.B. degree from M.L.B. College, Gwalior. Enrolled as an Advocate on 7th August, 2002 on the rolls of the State Bar Council of Madhya Pradesh as a first generation lawyer in his family and started practice with Senior Advocate Shri Shyam Bihari Mishra. Held the office of Deputy Government Advocate from July, 2017 to January, 2019. He also held the office of Government Advocate since January, 2021. Went on to build a distinguished legal career of more than two decades, appearing primarily before the High Court of Madhya Pradesh at Gwalior, as well as before various Courts, Tribunals and Forums including the Central Administrative Tribunal, the Railway Tribunal, the National Consumer Disputes Redressal Commission and the District and Sessions Courts. Has vast and varied experience in both private and government side litigation in Civil, Criminal and Constitutional matters, with special expertise in Constitutional Law, Mining Tenders, Environmental Law, Service Matter other than Service Matters, Education, Civil and Commercial disputes. Has represented the State Government in numerous high stakes and sensitive matters and has had the privilege of addressing several Single and Division Benches. His name was also featured in a number of reported decisions from both petitioner and respondent sides. Has appeared as Amicus Curiae in matters of Public Interest and legal significance, as appointed by the Hon’ble High Court. Has held key positions including Deputy Government Advocate and Government Advocate for the State of Madhya Pradesh. Has represented Municipal Council, Bhind. Appointed as Judge of the High Court of Madhya Pradesh on 30.07.2025. |
| HON'BLE SHRI JUSTICE JAI KUMAR PILLAI |
S/o Late Shri Rama Chandran Pillai, date of birth 04.08.1971 was born in Kerala in a middle class family in a village Bhagwati Paddi, and then his father & Mother being employed as Clerk in Govt. Grant in Aid School at Naveen Vidhya Bhawan Napier Town Jabalpur M.P on attaining the age of four year got him admitted here at St. Joseph Sr.Girls Higher Secondary School, Jabalpur M.P. where after prosecuting his studies till Class I, was promoted and shifted to St. Aloysius H.S.S Jabalpur M.P where from Class Il to Class XII he prosecuted his studies with Commerce in the Higher Secondary Class and passed First Division in Class XII in 1989. He thereafter prosecued his Graduation from G.S. College of Commerce & Economics Jabalpur M.P and on completion of his Graduation in 1992, further prosecuted his L.L.B (Bachelor of Law) from N.E.S Law College, Jabalpur M.P and competed the same in 1996. He is fluent in speaking and writing English, Hindi and Malyalam languages and has a hobby of reading and travelling. Thereafter he joined S.S.l (l) Ltd, a non-banking institution as Legal advisor from 1997 to 2002 and due to winding up of the company, he resigned from the services and having a law background and being much familiar with company matters, financial, labour and miscellaneous disputes, got enrolled in the State Bar of M.P in March 2003 and joined the esteemed office of Hon'ble Justice Shri Satish Chandra Sharma in March 2003 where he had the privilege and destiny under his kind and able guidance to learn, practice Service, Labour, Constitutional, Arbitration and Civil laws and appeared for variours orgnisations viz. Ministry of Labour & Employment, Bharat Sanchar Nigam Limited (BSNL) for conducting Arbitration cases on behalf of BSNL in respect to Contract Disputes. He also represented Cantornment Board Jabalpur, M.P. State Cooperative Oil Seeds Growers Federation Limited. He has also represented cases of the esteemed Govt. Departments viz. Indian Oil Corporation Limited, Madhya Pradesh State Electricity Board, Indo Burma Petroleum, Indian Bureau of Mines, High Court of M.P in defending the High Court in service matters related to Judicial Officers, representing the Indian Army before the High Court in Court Martial Appeals. After the elevation of his senior Justice Shri Satish Chandra Sharma on 18th January 2008, he practiced independently from January 2008 till date before various Courts viz. High Court, Central Administrative Tribunal, Jabapur, Central Government Industrial Tribunal Jabalpur, Employees Provident Fund Appellate Tribunal, Jabalpur, Labour Court, Jabalpur, Family Court, Jabalpur. Since 2008 he was appointed as the Standing Counsel for the Employees Provident Fund Organization by the Ministry of Labour and Employment to represent all cases before High Court, Jabalpur, Central Administrative Tribunal Jabalpur, Central Govt. Industrial Tribunal cum EPFAT Jabalpur and District Court Jabalpur as a single Counsel for the Organization till 2024. Thereafter the empanelment has been extended since 2024, however he is still continuing as the senior most Counsel for the Ministry of Labour & Employment till date having more than 20 years of experience in handling case of labour and recovery. He was also appointed as Government Advocate to represent the High Court on behalf of State of Madhya Pradesh from 2019 to 2020. He has also being representing many esteemed Private Universities viz. Sadar Patel University Balaghat, Swami Vivekanand University Sagar to defend on behaf of the University. He had also being appearing for several Colleges prosecuting professional education Dental, Homeopathic Ayurvedic, Unani, B.Ed, D.EI.Ed. Paramedical etc. He has been practicing in Service, Labour, Constitutional law and his approach in handing and dealing with the cases is excellent. He is also humble, sincere and social to the poor in helping them to fight for their rights whenever approached by them. Appointed as Judge of the High Court of Madhya Pradesh on 30.07.2025. |
| HON'BLE SHRI JUSTICE HIMANSHU JOSHI |
| Appointed as Judge of the High Court of Madhya Pradesh on 30.07.2025. |
| HON'BLE SHRI JUSTICE RAMKUMAR CHOUBEY |
| Appointed as Judge of the High Court of Madhya Pradesh on 30.07.2025. |
| HON'BLE SHRI JUSTICE RAJESH KUMAR GUPTA |
| Appointed as Judge of the High Court of Madhya Pradesh on 30.07.2025. |
| HON'BLE SHRI JUSTICE ALOK AWASTHI |
| Appointed as Additional Judge of the High Court of Madhya Pradesh on 30.07.2025. |
| HON'BLE SHRI JUSTICE RATNESH CHANDRA SINGH BISEN |
| Appointed as Additional Judge of the High Court of Madhya Pradesh on 30.07.2025. |
| HON'BLE SHRI JUSTICE B. P. SHARMA |
| Appointed as Additional Judge of the High Court of Madhya Pradesh on 30.07.2025. |
| HON'BLE SHRI JUSTICE PRADEEP MITTAL |
| Appointed as Additional Judge of the High Court of Madhya Pradesh on 11.08.2025. |