- When an agreement is reached between the parties with regard to all the issues in the suit or proceeding or some of the issues, the same shall be reduced into writing and signed by the parties or their constituted attorney and countersigned by the Mediator. If any Advocate has represented the parties, the Mediator may obtain his/her signature also on the settlement agreement.The agreement of the parties so signed shall be submitted to the Nodal Officer, Mediation Centre, who shall forward the same to the Court in which the matter is pending.Where no agreement is arrived at in between the parties or where the Mediator is of the view that no settlement is possible the Mediator will return the matter to the Nodal officer reporting "Not Settled"/"Case Un-fit for Settlement" etc. And the Nodal Officer would forward the same to the Court where Matter is pending.In case the settlement agreement is signed by the parties the Nodal Office shall supply a certified copy of the settlement of agreement under the seal of the Mediation Centre, to the parties free of cost. A register shall be maintained in the Mediation Centre for issuance of such certified copies.
