Section 7(1) in The U.P. Civil Procedure Alternative Dispute Resolution Rules, 2009
(1)Where a suit has been referred for settlement by conciliation, mediation or judicial settlement and has not been settled or where it is felt that it would not be proper in the interests of justice to proceed further with the matter, the suit shall be referred back again to the Court with a direction to the parties to appear before the Court 011 a specific date.
