Section 19 in The Legal Practitioners' Fees Rules, 1973
19.
On the Appellate Side of the High Court (except in appeals from the Original Side) in cases of special difficulty or importance, the Judge or Bench disposing of an appeal or other matter may, on the application of a party, direct that: (1) a higher fee than would ordinarily be admissible under these rules be allowed, (2) two sets of fees be allowed to a party who has engaged more than one Legal Practitioner.
