Section 7 in The U.P. Civil Procedure Alternative Dispute Resolution Rules, 2009
7. Referral to the Court and appearance before the Court upon failure of attempts to settle disputes by conciliation or judicial settlement or mediation. -
(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.(2)Upon the reference of the matter back to the Court under sub-rule (1) or under sub-section (5) of Section 2b of the Legal Services Authority Act, 1987, the Court shall proceed with the suit in accordance with law.
