Graduated in Law from ILS Law College, University of Pune (B.S.L. LL.B Degree). LL.M from the University of Warwick, England
Enrolled in Bar Council of U.P. on 13th June, 2002.
During the academic years obtained the following diplomas:
Law of Contract (Certificate of Achievement) from Harvard Law School, Massachusetts, U.S.A., Diploma in Special Corporate Laws conducted by ILS Law College, Pune., Diploma in Human Rights; Under the project Towards Conscious Legal Education (TCLE), 1999-2000, Diploma in Comparative Cyber Laws and Information Technology Act, 2000, Conducted by Asian School of Cyber Laws™ in the year 2001-2002, Diploma in French Language, Language Centre, the University of Warwick.
Joined the Bar, under the guidance of Sri T.P. Singh (Sr. Advocate) and Sri Shashi Nandan (Sr. Advocate) and thereafter started independent practice, mainly on the Civil side, having handled cases of civil nature, Company Courts cases, Labour Courts matters, money suits, first appeals, second appeals, service matters, Writ Petitions under Article 226 and 227 of Constitution of India.
Also appointed as;
Empanelled Advocate of New Okhla Industrial Development Authority (NOIDA), Advocate of University of Allahabad, Allahabad, Advocate of Uttar Pradesh Pollution Control Board (UPPCB), Advocate of Asset Reconstruction Company (India) Limited (ARCIL), Advocate of Madura Garments (Aaditya Birla Group), Advocate of Universal SOMPO General Insurance Company, Advocate of Sahara India Ltd. and Advocate of S.P.M.L., New Delhi
Elevated as Judge of High Court, Allahabad on September 27, 2025.