N.V. Ramana, B.Sc., B.L., was born in an agricultural family on August 27, 1957 in Ponnavaram village, Krishna District. He enrolled as an Advocate on February 10, 1983. He has practiced in the High Court of Andhra Pradesh, Central and Andhra Pradesh Administrative Tribunals and the Supreme Courts of India in Civil, Criminal, Constitutional, Labour, Service and Election matters. He has specialized in Constitutional, Criminal, Service and Inter-State River laws. He has functioned as Panel Counsel for various Government Organizations. He has also functioned as Panel Counsel for various Government Organizations. He has functioned as Additional Standing Counsel for Central Government and Standing Counsel for Railways in the Central Administrative Tribunal at Hyderabad. He has also functioned as Additional Advocate General of Andhra Pradesh. He was appointed as a permanent Judge of the Andhra Pradesh High Court on June 27, 2000 and is functioning as such. He had participated in several National and International Conferences held in India and abroad and submitted papers on various topics of legal importance. He is the President of the A.P. Judicial Academy. He is also the Executive Chairman of the A.P. Legal Services Authority. Appointed as Chief Justice of High Court of Delhi and assumed charge as such on the afternoon of 02.09.2013.