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Karnataka HC: Court has Power to Direct Party to Appear Before Mediator - (06 Sep 2021)

CIVIL

Karnataka High Court has clarified that merely because a party is not willing to participate in Mediation proceedings, it could not be a ground for not referring the matter to the Mediation Centre. The Court has relied on Rule 13 of the Karnataka Civil Procedure (Mediation) Rules, 2005 whereby the Court had the power to direct a party to appear before the mediator, and in the event of a party was absenting himself before the mediator without sufficient reason, costs could be imposed.

Tags : KARNATAKA HIGH COURT   APPEARANCE BEFORE MEDIATOR  

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