(2)On the application of any of the parties and after notice to the parties and after hearing such of them as desire to be heard, or if he is of opinion that it is necessary so to do in order to ensure proper distribution of business or in order to give effect to the provisions of section 11, then of his own motion and without such notice, the Chief Judge may at any stage-(a)transfer any suit or proceeding pending before him for trial or disposal to any other Judge of the City Civil Court, or(b)withdraw any suit or proceeding pending before any other Judge of that Court, and(i)try or dispose of the same; or(ii)transfer the same for trial or disposal to any Judge other than the Judge from whom it was withdrawn.
