Born on 13th March, 1960. Passed S.S.C. with 68% marks in the year 1975, B.Sc. with 68% from M.G. Science College, Ahmedabad in the year 1979 and M.Sc. with Organic Chemistry from University School of Science in the year 1981. He did his LL.B. degree in the year 1984 with first class and LL.M. with First Rank in the First class in the year 1986 from L.A. Shah Law College, Ahmedabad. He got two Gold medals, one of Principal M.S. Pandit Gold Medal and another from Bombay Hindu Law Research and Reform Association. He was a National Scholar in the year 1983-84 and 1984-85. He enrolled as an Advocate on 28th July, 1984 and practiced at the High Court of Gujarat. He practiced in Civil, Criminal and Constitutional matters as well as Excise and Custom matters on behalf of Union of India at the High Court of Gujarat. He was appointed as a Special Counsel of the State of Gujarat in other High Courts. He was a panel advocate of various Institutions/Authorities like Gujarat Public Service Commission (GPSC), Ahmedabad Urban Development Authority (AUDA), Ahmedabad District Panchayat, Provident Fund Commissioner, BSNL, AICTE, New Delhi etc. in the High Court of Gujarat. He was also a counsel on behalf of State of Maharashtra at the High Court of Gujarat. He served as part-time lecturer in Sir L.A.Shah Law College, Ahmedabad for 9 years, both at LL.B. and LL.M. Level. He was appointed as Additional Central Government Standing Counsel by the Union of India, in the year 1999 and as Senior Central Government Standing Counsel by Central Government for High Court of Gujarat on 5th July, 2001. He was elevated as an Additional Judge of the High Court of Gujarat on 7th March, 2004 and took oath as permanent Judge of High Court of Gujarat on 25th January, 2006 On transfer, he took oath as Judge of the High Court of Jharkhand, Ranchi on 3rd February, 2009. Appointed as Executive Chairman of Jharkhand State Legal Services Authority from August, 2012. Appointed as Acting Chief Justice of the High Court of Jharkhand from 4th August 2013 to 15th November 2013 and from 13th August, 2014 to 31st October, 2014. Appointed as Chairman of Search Committee in the month of June and July, 2013 for appointment of Vice Chancellors of Kolhan University; Nilamber Pitamber University; Vinoba Bhave University; Siddhu Kanhu Murmu University and Vinoba Bhave University for Pro Vice Chancellor. Hon'ble Mr. Justice D.N. Patel has also been nominated as: Member of General Body of National Judicial Academy, Bhopal (M.P.) Member of Central Authority (NALSA) vide Notification dated 4th February, 2016 Member of the Committee for Sensitization of Family Court Matters. Re-nominated as Ex-officio Member of Central Authority (NALSA) vide Notification dated 5th April, 2018 Appointed as Acting Chief Justice of the High Court of Jharkhand from 10th June 2017 to 10th August, 2018. Appointed as Acting Chief Justice of the High Court of Jharkhand from 24th May 2019 to 6th June, 2019. Appointed as Chief Justice of Delhi High Court From 7th June, 2019 to 12th March 2022. Appointed as The Chairperson, Telecom Disputes Settlement and Appellate Tribunal on 14th March 2022.

Born on 13.11.1951. Grandfather Late Krishna Kumar Singh of Village Narendrapur, P.S. Ander, District Saran (now Siwan), Bihar, had a modest Zamindari. Father Late Shambhu Prasad Singh, retired as a senior most Judge of Patna High Court in January, 1979. Uncle, late Uma Kant Pd. Singh became a martyr in front of Patna Secretariat during Quit India Movement in August 1942. Maternal grandfather Late B.P. Sinha was Chief Justice of India from 1959 to 1964. Completed schooling from Sainik School Tilaiya, Graduation in Political Science from Patna College, Post-Graduation from Patna University and LL.B. from Patna Law College, all in First Division. Enrolled as an Advocate on March 17, 1977 and designated Senior Advocate on January 17, 1990. Practised in Patna High Court in Civil, Criminal, Service and Constitutional matters. Served as counsel for Bihar State Electricity Board for several years. Elevated as permanent Judge of Patna High Court on December 29, 1998. Also served as Executive Chairman of Bihar State Legal Services Authority from March 07, 2006 to October 16, 2012. Appointed as Acting Chief Justice of Patna High Court in May 2009 for about four months, again in September 2009 for about same period and for the third time in May 2010 for a lesser period. Transferred to Allahabad High Court and took oath on October 17, 2012. Appointed as Acting Chief Justice of Allahabad High Court on November 20, 2012 and as Chief Justice on February 04, 2013. Elevated to Supreme Court on September 19, 2013 and retired on November 11, 2016(FN). Assumed the office of Chairperson, Telecom Disputes Settlement and Appellate Tribunal on April 21, 2017.

Hon'ble Mr. Justice Aftab Alam was born in Patna on April 19th, 1948 where he completed his School and College Education. Enrolled as an Advocate on 27.03.1973. He practised in the Patna High Court mainly in Labour, Service and Constitutional Law Cases. Worked as Additional Central Government Standing Counsel in Patna High Court from September 7, 1981 to September 6, 1985. He was designated as Senior Advoate by the Patna High Court at a relatively young age, on February 1, 1984. He was appointed as Judge of the Patna High Court on July 27, 1990. Was transferred to the Jammu and Kashmir High Court, where he was appointed as the Acting Chief Justice on 06.06.2007. He was elevated to the Supreme Court and assumed office on 12.11.2007. Retired from Supreme court on 18.04.2013Besides Law, Justice Alam is deeply interested in Classical Urdu and Persian Poetry and studies in Sufism. Assumed the office of Chairperson, Telecom Disputes Settlement and Appellate Tribunal on 17.06.2013.

SATYA BRATA SINHA, B.Sc., B.L., - Born on August 8, 1944 at Dhanbad. Did his B.L. from Chota Nagpur Law College in 1967. Joined Dhanbad District Court in 1968 whereafter he shifted his practice to Ranchi after constitution of the Permanent Bench of Patna High Court in 1976. Designated as Senior Advocate by Patna High Court. Appointed as the first Government Advocate of Ranchi Bench of Patna High Court. Elevated as a Judge of Patna High Court on March 9, 1987 and transferred to Calcutta High Court on May 11, 1994. Appointed Acting Chief Justice of Calcutta High Court in 1999 and Permanent Chief Justice of Andhra Pradesh High Court on December 11, 2000. Assumed the office of Chief Justice of Delhi High Court on November 26, 2001. Elevated as a Judge of the Supreme Court of India on October 3, 2002. Retired on August 8, 2009. Appointed as Chairperson, Telecom Disputes Settlement and Appellate Tribunal on 03.11.2009 Demitted office on 02.11.2012

Arun Kumar, B.Com. (Hons.), B.C.L., LL.M.(Delhi) and LL.M. Yale, USA was born on April 12, 1941. He was enrolled as an Advocate with the Bar Council of Delhi on July 15, 1964. Worked as Lecturer in Law at University of Delhi in 1965-66 and started practice in the Delhi High Court from 1967. Elected as President of the HIGH COURT BAR ASSOCIATION during 1988-89 and was appointed as a permanent Judge in the Delhi High Court on July 13, 1990.He was appointed as Chief Justice of Rajasthan High Court on December 2, 2001. Appointed as Judge of the Supreme Court of India on 3.10.2002 and retired on 12.4.2006 (F.N.). Appointed as Chairperson, Telecom Disputes Settlement and Appellate Tribunal on 06.09.2006 Demitted office on 05.09.2009.

Born in 1940. Did most of his school education from St. Alyosius High School, Mangalore and completed S.S.L.C. from Madras Christian College School, Madras in 1956. After completing Intermediate from St. Josephs College, Bangalore and B.Sc. from Central College, Bangalore, obtained B.L. Degree from Government Law College, Bangalore. Represented University of Mysore and State of Mysore in hockey. After apprenticeship, enrolled as an Advocate in January, 1966. Worked in the Chambers of Justice K. Jagannatha Shetty, who later retired as a Judge of the Supreme Court of India. Was appointed as Advocate-General for the State of Karnataka in February, 1984 and held that post till August, 1988. Was designated as a Senior Advocate in May, 1984. Appointed as the Additional Solicitor General of India in November, 1989 and held that post till December, 1990. Appointed as Solicitor General of India in April, 1998 and during that tenure was elevated in January, 1999 as Judge of the Supreme Court of India. Retired as Judge of the Supreme Court of India on 16.06.2005. Appointed as Chairperson, Telecom Disputes Settlement and Appellate Tribunal on 27.06.2005 Demitted office on 02.08.2006 .

Obtained B.Sc. degree from university of Allahabad in the year 1955 and did his LL.B. from Delhi University with proficiency in Tax Laws, Administrative Law, and Labour Laws. Enrolled as Pleader in 1958 and then as an Advocate in 1960. Practiced in District Courts at Delhi as well as in the Circuit Bench of the Punjab High Court at Delhi.Appointed prosecution counsel for the Central Board of Direct Taxes in 1971. Appointed 1st Central Government Standing Counsel in Delhi High Court in 1980. Elevated to the Delhi High court in 1983. Appointed as Chief Justice of Patna High Court in 1995 and was elevated as Judge of the Supreme Court of India in 1997. Retired from Supreme Court in 2000. Appointed as President, National Consumer Disputes Redressal Commission in March 2001. Took additional charge of the post of Chairperson, Telecom Disputes Settlement and Appellate Tribunal on 1st January 2003. Demitted office on 04.05.2005.

Obtained Master Degree of Arts in Economics and LL.B. from Calcutta University. Called to the Bar from the Honble Society of Inner Temple on 16th June 1959. Enrolled as an Advocate of Calcutta High Court in June 1960. Lecturer of Calcutta University Law College from 1961 to 1970. Practiced on the original sides of the Calcutta High Court in Civil Company, Commercial and Tax matters. Was Senior Standing counsel for Union of India in Revenue matters. Became Judge of Calcutta High Court in 1981. Elevated to the Bench of the Supreme Court in June 1994. Appointed as Chairman, Authority for Advance Rulings and thereafter as President of National Consumer Disputes Redressal Commission. Joined as Chairperson, Telecom Disputes Settlement and Appellate Tribunal on 29th May 2000 and retired on 20th December 2002.