He enrolled as an Advocate on 30.12.1984 in Gujarat High Court and started practice. His major practice are: Constitutional Law, Administrative Law, Company Law, Service matters and Labour Laws, Municipal Law, Aribitration, Customs, Central Excise and Motor Vehicles etc. By sheer hard work, he came into forefront and became well-known and stood as a Standing Counsel for Kandla Port Trust, Kandla Dock Labour Board, Dredging Corporation of India and other Companies and Institutions. Qualities of intensive study, keen grasping power of resolution and unsurpassed skill in presentation of vital points established him as a Standing Counsel for key institutions. |