Section 23 in Alternative Disputes Resolution Rules, 2003
23. Settlement Agreement. - (1) Where an agreement is reached between the parties in regard to all the issues in the suit or some of the issues, the same shall be reduced into writing and signed by the parties or their power of attorney holders. If any counsel have represented the parties, they shall attest the signatures of their respective clients.
(2)The agreement of the parties so signed and attested shall be submitted to the mediator who shall, with a covering letter signed by him, forward the same to the Court in which the suit is pending.(3)Where no agreement is arrived at between the parties, before the time limit specified in Rule 17 or where the mediator is of the view that no settlement is possible, he shall report the same to the Court in writing.
