Section 22 in The Alternative Disputes Resolution Rules, 2004 and the Mediation Rules
22. Communication between mediator and the Court. - (a) In order to preserve the confidence of the parties in the Court and neutrality of the mediator, there shall be no communication between the mediator and the Court, except as stated in clauses (b) and (c) of this Rule.
(b)If any communication between the mediator and the Court is necessary, it shall be in writing and copies of the same shall be given to the parties or their counsel or power of attorney holder.(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.
