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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Punjab - Subsection

Section 22(c) in Alternative Disputes Resolution Rules, 2003

(c)communication between the mediator and the Court shall be limited to communication by the mediator :
(i)with the Court about the failure of party to attend;
(ii)with the Court with the consent of the parties;
(iii)regarding his assessment that the case is not suitable for settlement through mediation;
(iv)that the parties have settled the dispute or disputes.