HONOURABLE JUSTICE ALOK ARADHE

Born on 13.04.1964 at Raipur, B.Sc and LLB. Enrolled as Advocate on July 12, 1988. Practiced on Civil and Constitutional, Arbitration and Company matters in the High Court of Madhya Pradesh at Jabalpur. Designated as Senior Advocate in April, 2007. Revised the 5th and 6th Editions of Principles of Administrative Law by M.P.Jain and S.N.Jain and 15th Edition of Principles of Statutory Interpretation by late Honourable Justice G.P.Singh, Former Chief Justice of High Court of Madhya Pradesh.

Appointed as Additional Judge of the High Court of Madhya Pradesh on December, 29, 2009 and Permanent Judge on February 15th, 2011.

Transferred to High Court of Jammu and Kashmir and took oath as such on 20.09.2016. Nominated as Chairman of Jammu and Kashmir State Judicial Academy on 07.06.2017. Appointed as Acting Chief Justice of High Court of Jammu and Kashmir on 11.05.2018 and functioned as such upto 10.08.2018. Nominated as Executive Chairman of Jammu and Kashmir State Legal Services Authority on 04.09.2018.

On transfer to Karnataka High Court, His Lordship took oath as Judge of Karnataka High Court on 17.11.2018. His Lordship assumed charge as the Acting Chief Justice of Karnataka High Court on 03.07.2022 and functioned as such upto 14.10.2022. Served as President of Bangalore Mediation Centre, Arbitration and Conciliation Centre and President of Karnataka Judicial Academy.

Appointed as Chief Justice, High Court for the State of Telangana on 19.07.2023 and took oath of office on 23.07.2023.