(1)Where two or more petitions or applications raise a common issue and are heard together and decided by a common judgment unless the Tribunal otherwise orders only one set of costs shall be allowed to all the parties together in the said petitions or applications who have a common interest.(2)Where different parties in the same proceeding have a common interest only one set of fees shall be allowed to all of them together though they may be represented by different authorised representatives unless the Tribunal otherwise orders.
