Hon’ble Mr. Justice Mahabir Singh Sindhu

Born on 4th April 1967 in a small agriculturist family and studied upto 10th standard in Government High School of native village Masudpur, District Hisar. Obtained LL.B degree in the year 1992 from Panjab University, Chandigarh and enrolled as an Advocate with the Bar Council of Punjab and Haryana. Practised in Civil, Criminal, Constitutional, and Service Laws, mainly in the High Court of Punjab and Haryana at Chandigarh.
First generation lawyer in the family.
Represented several institutions, Municipal Councils, Government Boards/Corporations i.e. Haryana Public Service Commission, Kurukshetra University, Indian Red Cross Society (Haryana State Branch), Co-operative Banks , BSNL, etc.
In 1999 appointed as Additional Central Government Standing Counsel in the High Court of Punjab and Haryana and in the year 2000, Additional Government Pleader, Union Territory, Chandigarh.
Remained Deputy Advocate General, Haryana from the year 2004-2008.
In September 2008, appointed as Additional Advocate General, Punjab and worked up to December 2009. Thereafter Appointed as Additional Advocate General, Haryana in December 2009 and resigned from A.G. office in February, 2013 and resumed private practice.
In 2016 included in the panel of advocates to represent the High Court as well as subordinate Courts in the state of Punjab, Haryana and Chandigarh (U.T.).
Member of International Law Association (India).
Remained a member of the State Executive Committee, Union Territory, Chandigarh, constituted under Section 19 of the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995.
Also remained a member of Managing Committee of Indian Red Cross Society, Haryana State Branch, and Finance Committee of IRCS and St.John Ambulance (India), Haryana State Branch, Chandigarh.
Elevated as an Additional Judge of the High Court of Punjab and Haryana at Chandigarh on 10th July, 2017 and thereafter, as Judge on 03.12.2018.