Section 26 in Alternative Dispute Resolution and Mediation Rules, 2017
26. Time limit for completion of mediation.
- On the expiry of Ninety days from the date fixed by the Court for the first appearance of the parties before the Coordinator, the mediation shall stand terminated unless the court, which referred the matter, either suo-moto, or upon request by the Coordinator, 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 a further period of thirty days.
