Madhya Pradesh High Court
The State Of Madhya Pradesh vs Dushyant Kumar Pagera on 20 March, 2018
THE HIGH COURT OF MADHYA PRADESH
Writ Appeal No.418/2014
(State of M.P. & ors. vs. Dushyant Pagare)
Indore dated :22/03/2018
Shri Mukesh Porwal, Govt. Advocate for the appellants/State.
None for the respondent.
ORDER
Challenge in the present appeal is to an order passed by the learned Single Bench on 04/03/2014 in writ petition No. 12598/2013, whereby transfer of the writ petitioner vide order dated 04/10/2013 was set aside.
In an appeal against the order of setting aside the transfer, this Court passed an order of stay of the order passed by the learned Single Judge on 16/04/2014. An application for vacation of stay was dismissed on 09/05/2014.
The respondent has filed an application IA No. 4989/2017 pointing out that the writ petitioner has been now transferred from Barwani to Shahdol on 10/07/2017 and the writ appeal has become infructuous.
In view of the fact that transfer of the writ petitioner to Barwani, which was set aside by the learned Single Bench was stayed and subsequently, the writ petitioner has been transferred to Shahdol, we do not find that any cause in the present writ appeal survives.
Accordingly, the Writ Appeal is dismissed as infructuous.
(Hemant Gupta) (S. K. Awasthi)
Chief Justice Judge
skt
Digitally signed by Santosh Kumar
Tiwari
Date: 2018.03.22 17:27:31 +05'30'