Section 19 in The U.P. Civil Procedure Mediation Rules, 2009
19. Time limit for completion of mediation. -
On the expiry' of sixty days from the date fixed for the first appearance of the parties before the mediator, the mediation shall stand terminated, unless the Court, which referred the matter, either suo moto or upon request by the mediator or any of the parties, and upon hearing all the parties, is of the view that extension of time is necessary or may be useful; but such extension shall not beyond a further period of thirty days.
