(2)In a case where sub-section (1) applies,(a)if the petitions are presented to the same district court, both the petitions shall be tried and heard together by that district court;(b)if the petitions are presented to different district courts, the petition presented later shall be transferred to the district court in which the earlier petition was presented and both the petitions shall be heard and disposed of together by the district court in which the earlier petition was presented.
