Section 21(3) in Alternative Dispute Resolution and Mediation Rules, 2017
(3)If a party to a Suit fails to attend before the Coordinator or to a session or a meeting notified by the mediator, and upon information from the Coordinator of the Mediation Centre if the Court finds that a party is absenting himself without sufficient reason, the Court may take action against the said party by imposition of costs and may proceed to dispose of the Suit in one of the modes directed in that behalf by Order IX of the Code or make such other order as it thinks fit treating the absence as non appearance before the Court.
