- When the petitioner in a petition under this Chapter desires to file the petition in a representative capacity on any of the grounds mentioned in Order I, Rule 8 of the Code of Civil Procedure, he shall alongwith the petition file a separate stamped application [or application with epayment receipt] [Inserted vide High Court Notification No.C.2002/93, dated 30.08.2016.] for this purpose seeking permission of the Court in this behalf. If the court, grants such application, the procedure prescribed in Order I Rule 8 of the Code of Civil Procedure shall apply mutatis mutandis to the petition as if such petition was as suit.
