Section 2 in Commercial Courts (Pre-Institution Mediation and Settlement) Rules, 2018
2. Definitions.
(1)In these rules unless the context otherwise requires,-(a)"Act" means the Commercial Courts Act, 2015 (4 of 2016);(b)"applicant" means a person who approaches the Authority under rule 3 for the initiation of mediation process;(c)"Authority" means the Authority notified by the Central Government under sub-section (2) of section 12A of the Act;(d)"commercial dispute" means the commercial dispute as defined in clause (c) of sub-section (1) of section 2 of the Act;(e)"Form" means the Form specified in the Schedule to these rules;(f)"mediation" means a process undertaken by a Mediator to resolve, reconcile and settle a commercial dispute between the parties thereto.(g)"Mediator" means a person empanelled by the Authority for conducting the mediation;(h)"opposite party" means a party against whom relief is sought in a commercial dispute;(i)"Schedule" means the Schedule appended to these rules; and(j)"settlement" means the settlement of commercial dispute arrived at by the parties to the mediation;(2)The words and expressions used and not defined in these rules, shall have the same meanings respectively as assigned to them in the Act or the Legal Services Authorities Act, 1987 (39 of 1987) or in any other law for the time being in force.
