Section 5(f) in Alternative Disputes Resolution Rules, 2003
(f)Where under clause (d), all the parties are not able to opt and agree for conciliation or mediation, one or more parties may apply to the Court within fifteen days of the direction under clause (b) of Rule 2, seeking settlement through conciliation or mediation, as the case may be, and in that event, the Court shall, within a further period of fifteen days issue notice to the other parties to respond to the application, and(i)In case all the parties agree, the Court shall refer the matter to conciliation or mediation, as the case may be, as stated in clause (e);(ii)In case all the parties do not agree and where it appears to the Court that there exist elements of a settlement which may be acceptable to the parties and that there is a relationship between the parties which has be be preserved, the Court shall refer the matter to conciliation or mediation, as the case may be.
