Section 12A in The Rajasthan Subordinate Courts Case Flow Management Rules, 2006
12A.
On the filing of report by the mediator under the Mediation Rules that efforts at mediation have failed, or a report by the Conciliator under the provisions of a Arbitration and Conciliation Act, 1996 or a report of no settlement in the Lok Adalat under the provisions of Legal Services Authority Act, 1987 the suit be listed before the court within a period of 14 days. At the said hearing before the Court, all the parties will submit the draft issues proposed by them. The suit will be listed before the Court within 14 days thereafter for framing of issues.
