HARISH TANDON,J. - (1.) Alleging the inaction on the part of the authorities in taking up an application seeking recall of an order dated 13th January, 2014, the petitioner has come up before this Court.
(2.) Learned advocate appearing for the petitioner submits that the application for recalling the said order has not been entertained by the authorities, as they verbally communicated that no power is vested upon the Tribunal to review its own order.
(3.) There is an essentially a distinction between the review and recalling.;