Section 16 in The U.P. Civil Procedure Mediation Rules, 2009
16. 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; and(b)Any party to the suit may make a, 'with prejudice' offer, to the other party at any stage of the proceedings, with notice to the mediator.
