Section 3(a) in High Court Civil Procedure Alternative Dispute Resolution Rules, 2007
(a)The Court shall, after recording admissions and denials at the first hearing of the suit under Rule 1 of Order X and where it appears to the Court that there exist elements of a settlement which may be acceptable to the parties, it shall formulate the terms of settlement and give them to the parties for their observations under Sub-section (1) of Section 89, and the parties shall submit to the Court their responses within thirty days of the first hearing.
