Hon'ble Mr. Justice Aniruddha P. Mayee
Date of Initial Appointment : 18/10/2021
Date of Joining : 18/10/2021
Date of Retirement :
Source :BAR
Introduction : Elevated as Judge, High Court of Gujarat on 18th October 2021.
Date of Initial Appointment : 18/10/2021
Date of Joining : 18/10/2021
Date of Retirement :
Source :BAR
Introduction : Elevated as Judge, High Court of Gujarat on 18th October 2021.
Full Profile :
EDUCATIONAL QUALIFICATIONS :
1.B.Sc. - GUJARAT UNIVERSITY,
2.LL.B. - GUJARAT UNIVERSITY,
3.LL.M. -GUJARAT UNIVERSITY(GOLD MEDALLIST)
PROFESSIONAL EXPERIENCE :
1. REGISTERED WITH THE GUJARAT BAR COUNCIL ON 29.06.1995.
2. PRACTICED AS ADVOCATE, GUJARAT HIGH COURT FROM JULY 1995 TO AUGUST 1996.
3. STARTED LEGAL PRACTICE IN THE SUPREME COURT OF INDIA, NEW DELHI FROM SEPTEMBER 1996.
4. PASSED THE ADVOCATE-ON-RECORD EXAMINATION AND REGISTERED AS ADVOCATE- ON-RECORD ON THE ROLLS OF SUPREME COURT OF INDIA IN SEPTEMBER 2002.
APPOINTMENTS :
1. STANDING COUNSEL FOR BOMBAY HIGH COURT IN SUPREME COURT OF INDIA.
2. ADVOCATE-ON-RECORD FOR GUJARAT HIGH COURT IN SUPREME COURT OF INDIA.
3. ADVOCATE ON RECORD FOR CHHATTISGARH HIGH COURT IN SUPREME COURT OF INDIA.
4. CHIEF GOVERNMENT ADVOCATE AND STANDING COUNSEL – STATE OF MAHARASHTRA IN THE SUPREME COURT OF INDIA.
5. STANDING COUNSEL – STATE OF CHHATTISGARH FOR SUPREME COURT OF INDIA.
6. ‘A’ PANEL ADVOCATE FOR THE UNION OF INDIA IN THE SUPREME COURT OF INDIA.
7. ADVOCATE-ON-RECORD & STANDING COUNSEL FOR STATE OF GUJARAT IN THE SUPREME COURT OF INDIA.
8. STANDING COUNSEL FOR MANY STATUTORY BODIES/CORPORATIONS OF MAHARASHTRA IN SUPREME COURT OF INDIA.
PROFESSIONAL EXPERIENCE :
COMPLETED 26 YEARS OF LEGAL PRACTICE. INDEPENDENTLY HANDLED CASES IN ALMOST ALL SPHERES OF LAW AND ALSO ADVISED DIFFERENT STATE GOVERNMENTS ON VARIOUS LEGAL ISSUES. APPEARED IN VARIOUS ARBITRATIONS. CONDUCTED ORIGINAL SIDE PROCEEDINGS ON BEHALF OF THE STATE OF CHHATTISGARH IN THE SUPREME COURT OF INDIA.
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EDUCATIONAL QUALIFICATIONS :
1.B.Sc. - GUJARAT UNIVERSITY,
2.LL.B. - GUJARAT UNIVERSITY,
3.LL.M. -GUJARAT UNIVERSITY(GOLD MEDALLIST)
PROFESSIONAL EXPERIENCE :
1. REGISTERED WITH THE GUJARAT BAR COUNCIL ON 29.06.1995.
2. PRACTICED AS ADVOCATE, GUJARAT HIGH COURT FROM JULY 1995 TO AUGUST 1996.
3. STARTED LEGAL PRACTICE IN THE SUPREME COURT OF INDIA, NEW DELHI FROM SEPTEMBER 1996.
4. PASSED THE ADVOCATE-ON-RECORD EXAMINATION AND REGISTERED AS ADVOCATE- ON-RECORD ON THE ROLLS OF SUPREME COURT OF INDIA IN SEPTEMBER 2002.
APPOINTMENTS :
1. STANDING COUNSEL FOR BOMBAY HIGH COURT IN SUPREME COURT OF INDIA.
2. ADVOCATE-ON-RECORD FOR GUJARAT HIGH COURT IN SUPREME COURT OF INDIA.
3. ADVOCATE ON RECORD FOR CHHATTISGARH HIGH COURT IN SUPREME COURT OF INDIA.
4. CHIEF GOVERNMENT ADVOCATE AND STANDING COUNSEL – STATE OF MAHARASHTRA IN THE SUPREME COURT OF INDIA.
5. STANDING COUNSEL – STATE OF CHHATTISGARH FOR SUPREME COURT OF INDIA.
6. ‘A’ PANEL ADVOCATE FOR THE UNION OF INDIA IN THE SUPREME COURT OF INDIA.
7. ADVOCATE-ON-RECORD & STANDING COUNSEL FOR STATE OF GUJARAT IN THE SUPREME COURT OF INDIA.
8. STANDING COUNSEL FOR MANY STATUTORY BODIES/CORPORATIONS OF MAHARASHTRA IN SUPREME COURT OF INDIA.
PROFESSIONAL EXPERIENCE :
COMPLETED 26 YEARS OF LEGAL PRACTICE. INDEPENDENTLY HANDLED CASES IN ALMOST ALL SPHERES OF LAW AND ALSO ADVISED DIFFERENT STATE GOVERNMENTS ON VARIOUS LEGAL ISSUES. APPEARED IN VARIOUS ARBITRATIONS. CONDUCTED ORIGINAL SIDE PROCEEDINGS ON BEHALF OF THE STATE OF CHHATTISGARH IN THE SUPREME COURT OF INDIA.
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