Section 24(c) in The U.P. Civil Procedure Mediation Rules, 2009
(c)Communication between the mediator and the Court shall be limited to :(i)Communication by the mediator with the Court concerned about the failure of party to attend;(ii)with the Court concerned with the consent of the parties;(iii)regarding his assessment that the case is not suited for settlement through mediation;(iv)that the parties :
