Section 15 in Madhya Pradesh Mediation Rules, 2016
15. Consequences of non-attendance of parties at sessions on due dates.
- If any party fails to attend a session notified by the mediator on account of deliberate or willful act, the other party or the mediator can apply to the Court in which the suit or proceeding is pending, in that case the Court may issue the appropriate directions having regard to the facts and circumstances of the case.
