Section 2(a) in The Alternative Disputes Resolution Rules, 2004 and the Mediation Rules
(a)If after recording admissions and denials at the first hearing of the suit under Order X Rule 1; it appears to the Court that there exist elements of a settlement which may be acceptable to the parties, it shall formulate the terms of settlement and give the same to the parties for their observations. The parties shall furnish their observations to the Court within next fifteen days.
