Shri Harish Dudani obtained Master of Science in Chemistry and Master of Laws degrees from University of Delhi. He joined Delhi Judicial Service in the year 1992 and was promoted to Delhi Higher Judicial Service. During the judicial service, he held various positions i.e. Metropolitan Magistrate/ Civil Judge/ Special Railway Magistrate/ Addl. Chief Metropolitan Magistrate/ Judge, Labour Court/ Judge, Motor Accident Claims Tribunal/Additional District and Sessions Judge/ Special Judge (CBI)/ District Judge (Commercial Court)/ Principal Judge Family Court and adjudicated cases on various subjects of civil and criminal laws including Industrial Disputes Act, 1947, Intellectual Property Rights, The Arbitration and Conciliation Act, 1996, The Prevention of Corruption Act, 1988, The Commercial Courts Act, 2015 etc.
He also served as Officer on Special Duty in Delhi State Legal Services Authority. During his tenure, he organized first paperless Lok Adalat for bank matters simultaneously in all Court Complexes in Delhi and organized Lok Adalats for pending and pre-litigative cases pertaining to electricity matters of Distribution Companies of Delhi State, Financial Institutions, Motor Accident Claims, The Negotiable Instruments Act, 1881, Traffic Challans, Criminal Compoundable cases, Civil cases etc. He also organized inspection of Child Welfare Committees across Delhi and various Children Homes in association with National Commission for Protection of Child Rights. He initiated in the opening Legal Aid Clinics at Gandhi Bhawan, University of Delhi, Legal Literacy Program for School Children, the process for reaching out to population of Delhi through the existing network of Government of NCT of Delhi namely Gender Resource Centers, Samajik Sewa Kendra working under Mission Convergence. He contributed in organizing Seminars at National Level in association with National Legal Services Authority on the issues such as Rights of women, rights of parents and senior citizens, rights of specially-abled persons, right to education, rights of unorganized workers, rights of transgenders, putting in place Internship Program for law students, prepared Panel of Social Workers as Para-Legal Volunteers (PLVs) and curriculum for their training and also conducted their training on various subjects. Also organized bi-monthly training programs for Juvenile Welfare Officers of Delhi Police.
He worked as Mediator at different Mediation Centers of District Courts and also mediated cases assigned by the Hon’ble Supreme Court of India. In the field of mediation, since the year 2007, he has been nominated as Resource Person/Senior Trainer by Mediation and Conciliation Project Committee, Supreme Court of India (“MCPC”) in several Mediation Training Programs, Referral Judges Sensitization Programs, Training the Trainers Programs and Advanced Training the Trainers Programs in various parts of the country. In the year 2008, on being nominated by MCPC, attended Training the Trainers Program conducted by Centre for Effective Dispute Resolution, UK in association with International Centre for Alternative Dispute Resolution, New Delhi. On being nominated by MCPC, attended Advanced Mediation Training Program, conducted by Weinstein International Foundation in collaboration with the Straus Institute of Dispute Resolution and Edwards Mediation Academy, USA and also the 5th Asian Mediation Association Conference at Jakarta, Indonesia in 2018 and also learnt new techniques in imparting Mediation Training and the said techniques were shared as Resource Person with trainers from different states in the Intensive Training Programs conducted for trainers by MCPC from time to time at various places in India.
He was also empaneled as Arbitrator by Delhi International Arbitration Centre, High Court of Delhi and India International Arbitration Centre, New Delhi.
He has attended conferences and seminars as resource person and has also been invited by State Judicial Academies for Sessions on various legal subjects namely Appreciation of Evidence, “Bail: Conceptual Framework”, procedure on Consideration for Remand, Directions for Reinvestigation, further Investigation, Closure Report, Procedure on Bail, Training Program for Bangladesh Judicial Officers’ in Session-The Process of Trial of Criminal Cases, Offence against property, ‘The Induction Course Mock Trial (Civil)’ for the newly appointed officers of DJS, Conference on Integration of Knowledge, Skill & Attitude in Adjudication for Presiding Officers of Labour Courts & Industrial Tribunal in Sessions on Issues of Law, Practice & Procedure under Industrial Dispute Act, 1947 etc.
