Section 2(1) in Commercial Courts (Pre-Institution Mediation and Settlement) Rules, 2018
(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;
