Section 15 in High Court Civil Procedure Mediation Rules, 2007
15. Offer of settlement by parties.
(a)Any party to the suit may, without prejudice, offer a settlement to the other party at any stage of the proceedings, with notice to the mediator.(b)Any party to the suit may make a, 'with prejudice officer', to the other party at any stage of the proceedings, with notice to the mediator.
