- In order to preserve the confidence of parties in the Court and the neutrality of the Mediator, there should be no communication between the Mediator and the Court, except as stated in sub-rules (2) and (3) of this Rule.If any communication between the Mediator and the Court is necessary, it shall be in writing, through the Nodal Officer, and copies of the same shall be given to the parties or their constituted attorneys or the Advocate.All communication between the Mediator and the Court shall be made only by the Mediator and in respect of the following matters:(a)the failure of a party or parties to attend; or(b)the Mediator's assessment that the case is not suited for settlement through mediation; or(c)Upon settlement of dispute(s) arrived at between parties.
