Section 25 in The U.P. Civil Procedure Mediation Rules, 2009
25. 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 to writing and signed by the parties or their power of attorney holder. If any Counsel have represented the parties, they shall attest the signature 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 stated in Rule 18 or where, the mediator is of the view that no settlement is possible, he shall report the same to the said Court in writing.(4)The mediator shall fix the date on which the parties to the litigation should appear before the Court concerned and within that period he shall, -(a)submit the agreement where an agreement is reached between the parties; or(b)report the result of his efforts in settling the dispute to the Court.
