Section 7B in Rajasthan Case Flow Management Rules, 2006
7B. Court to explore possibility of settlement. - At the first hearing of a first appeal when both parties appear, the Court shall find out if there is a possibility of a settlement. If the parties are agreeable even at that stage for mediation or conciliation the High Court will make a reference to mediation or conciliation for the said purpose.
If necessary, the process contemplated by Section 89 of CPC may be resorted to by the Court. In that case, the Court will fix a date for a report on the ADR not later than two months from the date of reference.
