Section 3 in The U.P. Civil Procedure Alternative Dispute Resolution Rules, 2009
3. Procedure for directing parties to opt for alternative modes of settlement. -
(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, formulate the terms of settlement and give them to the parties for their observations under sub-section (1) of Section 89, as the parties shall submit to the Court their responses within thirty days of the first hearing.(b)At the next hearing, which shall be not later than thirty days of the receipt of responses, the Court may reformulate the term of a possible settlement and shall direct the parties to opt for one of the modes of settlement of disputes outside the Court as specified in Clauses (a) to (d) of sub-section (1) of Section 89 read with Rule 1-A of Order X, in the manner stated hereunder :Provided that the Court, in the exercise of such power, shall not refer any dispute to an arbitration or to judicial settlement By a person or institution without the written consent of all the parties to the suit.Explanation. - For the purpose of this rule the words "terms of settlement" and the words "terms of possible settlement" mean a summary of the dispute or summary of the remaining dispute, respectively.
