Section 310(d) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(d)Where none of the parties are willing to agree to opt or agree to refer the dispute to arbitration, or Lok Adalat, or to judicial settlement, within thirty days of the direction of the Court under clause (b) of Rule 307, the court shall consider if they could agree for reference to conciliation or mediation, within the same period.
