1. In the facts and circumstances of the present case, more particularly, when right from the very beginning the respondent had declared the intention to claim the rewards under the MEIS (Merchandise Export from India Scheme) and it was found that there was an inadvertent mistake in checking the column 'N' instead of 'Y', we see no reason to interfere with the impugned judgment and order passed by the High Court.
2. As such, we are in complete agreement with the view taken by the High Court.
3. No interference of this Court is called for.
4. The special leave petition stands dismissed.
5. Pending applications, if any, stand disposed of.