Where an application is made under Order XXI, Rule 15, by one or more of several total decree-holders, the court shall, unless a written authority permitting the applicants to execute the decree and to receive the money or property recovered, signed by the other decree-holders and verified as to its genuineness by the applicants, is filed in Court give notice of the order, if any, passed for the execution of the decree to all the decree-holders who have not joined in the application, and may also in its discretion give notice of any application for payment or delivery to the applicant or applicants, of any money or property recovered in execution, or may make such orders as it deems necessary for protecting the interest of the persons who have not joined in the application.
