(2)Where a Pleader employed in any such proceeding is, from indisposition or any other reasonable cause, unable to attend on such day or at the time when the proceeding is called on, he shall notify the same to the Court and thereupon the proceeding shall be stayed for such time as the Court may deem reasonable:Provided that in proceedings in which a party is represented by more than one Pleader and one of such pleaders is present, the court may proceed therewith.
