Section 335(c) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(c)Communication between the mediator and the Court shall be limited to communication by the mediator:(i)with the Court about the failure or party to attend;(ii)with the Court with the consent of the parties;(iii)regarding his assessment that the case is not suited for settlement through mediation;(iv)that the parties have settled the dispute or disputes.
