Section 31 in Alternative Dispute Resolution and Mediation Rules, 2017
31. Communication between Mediator and the Court.
(1)In order to preserve the confidence of parties in the Court and the neutrality of the mediator, there should be no communication between the mediator and the court, except as stated in Sub Rule (2) and (3) of this Rule.(2)Communication between the mediator and the Court shall be through the Coordinator of the Mediation Centre and in writing. Copies of the same may be given to the parties or their counsel or power of attorney.(3)Communication between the mediator and the Court shall be limited to the following aspects only:(i)about the failure of party to attend;(ii)regarding his assessment that the case is not suited for settlement through mediation;(iii)that the parties have settled the dispute or disputes;
