Section 24 in The U.P. Civil Procedure Mediation Rules, 2009
24. Communication between mediator and the Court. -
(a)In order to preserve the confidence of parties in the Court and the neutrality of the mediator, there should be no communication between the mediator and the Court, except as stated in Clauses (h) and (c) of this rule;(b)If any communication between the mediator and the Court is necessary, it shall be in writing and copies of the same shall be given to the parties or their Counsel or power of attorney;(c)Communication between the mediator and the Court shall be limited to :(i)Communication by the mediator with the Court concerned about the failure of party to attend;(ii)with the Court concerned with the consent of the parties;(iii)regarding his assessment that the case is not suited for settlement through mediation;(iv)that the parties :(a)have settled the dispute or disputes; or(b)have failed to arrive at a settlement; or(c)arc not willing for a settlement through mediation.
