Section 330 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
330. Time limit for completion of mediation:
- On the expiry of sixty days from the date fixed for the first appearance of the parties before mediator, the mediation shall stand terminated, unless the Court, which referred the matter, either suo-motu, or upon request by the mediator or any of the parties, and upon hearing all the parties, is of the view that extension of time is necessary or may be useful; but such extension shall not be beyond further period of thirty days.
