When exercising powers of the District Judge under Section 10 (1) of Bengal, Agra and Assam Civil Courts Act, 1887, the Additional Judge or the Civil Judge, as the case may be, shall only exercise such powers of the District Judge under Section 10 (2) of the said Act which are necessary for the purposes of disposal of urgent applications made or pending before such Courts in the district and may also deal with the matters of routine nature. He shall, however, not make any orders for transfer or recall of the cases pending in the Civil Court in the district save in exceptional circumstances and for reasons recorded by him in this behalf.](I)Judgment and decree
