Hon’ble Mrs. Justice Manjari Nehru Kaul

Justice Manjari Nehru Kaul belongs to a well known and an illustrious family of lawyers of Ambala. She did major part of her schooling from Convent of Jesus & Mary, Ambala, before doing her matriculation from S.A.Jain Senior Model High School, Ambala City. After graduating from S.A.Jain College, Ambala City, she went on to pursue LL.B. from Kurukshetra University, Kurukshetra. She has had an outstanding academic career having remained amongst the toppers during her student days. On her enrolment as an Advocate in the year 1987 with the Bar Council of Punjab & Haryana, she started her practice under her grand father late Mr. Shanti Swaroop Nehru at Ambala, who was a renowned criminal lawyer of North India. Her father, Justice R.K.Nehru first served as a Judge of the Punjab & Haryana High Court and thereafter as a Judge of the High Court of Jammu & Kashmir. Upon his retirement as a Judge of the High Court, he served as Vice Chairman of Central Administrative Tribunal, Chandigarh Bench.

During her student years, ladyship actively participated in various sports tournaments. She represented Ambala District at the State level Table Tennis tournaments. Besides this, she was also a member of the Kurukshetra University Cricket Team and participated in various inter-college cricket tournaments. Her ladyship also participated in various extra curricular activities. She was a keen debater and an orator. She was a member of her school and college debates and declamation teams where she won innumerable accolades. Ladyship was one of the four girl guides selected from India to represent the country at World Girl Guides Meet held at Pune in 1977. In the year 1978, ladyship was one of the awardees of the President of India Girl Guide Medal. Same year, ladyship stood first in an All India Essay Writing Competition which was held under the aegis of World Girl Guide and Scouts Association. She was then selected to represent India and participated in the World Pioneers Conference held at erstwhile USSR. While in active practice in Punjab & Haryana High Court and Supreme Court of India, ladyship was appointed as Deputy Advocate General, Punjab, for two years from 2007 to 2009. Thereafter on her appointment as Additional Advocate General, Punjab, in 2009 she handled various important cases for the State of Punjab. She was also on the panel of various companies and educational institutions as their standing counsel. Ladyship was elevated as a Judge of this Court on 29.10.2018.