Anil R. Dave, J. - (1.) THOUGH served, nobody appears for the Respondent -wife.
(2.) LEAVE granted. Upon perusal of the impugned order, we find that a statement had been made by the Petitioner -husband with regard to settlement among the parties.
(3.) LOOKING at the facts of the case, the direction regarding the cost awarded i.e. Rs. 20,000/ - (Rupees twenty thousand) shall stand deleted as the statement made by the Petitioner -husband before the High Court was correct.;