(ii)Where such person or persons or group of persons have not been nominated as aforesaid, such party as referred to in clause (1) shall, if it is a plaintiff, file along with plaint or if it is a defendant file, alongwith or before filling of the written statement, a memo into the Court, nominating a person or persons or group of persons who is or are authorised to take a final decision as to the mode of Alternative Dispute Resolution which the party prefers to adopt in the event of the Court directing the party to opt for one or other mode of Alternative Dispute Resolution.
