Section 23(c) in Chhattisgarh Civil Procedure Alternative Dispute Resolution Rules, 2006
(c)Communication between the mediator and the Court shall be limited to communication by the mediator.(i)with the Court about the failure of party to attend;(ii)with the Court with the consent of the parties ;(iii)regarding his assessment that the case is not suited for settlement through mediation ;(iv)that the parties have settled the dispute or disputes.
