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State of Punjab - Section

Section 18 in Punjab State Mediation Rules, 2019

18. Consequences of non-attendance of parties at sessions on due dates.

- If a party fails to attend a session notified by the Mediator on account of deliberate or wilful act, the other party or the Mediator can apply to the Court in which the suit or proceeding is pending, in which case Court shall be empowered to issue appropriate directions as it deems fit having regard to the facts and circumstances of the case.