- (1.) Leave granted.
(2.) This appeal by special leave is filed against the judgment and decree dated 12th January, 2006 passed by the Punjab and Haryana High Court at Chandigarh in Regular Second appeal No. 1735 of 2005 whereby the High Court had dismissed the regular second appeal filed by M.D. University, Rohtak appellant herein - and affirmed the judgment of the Appellate Court against which the said second appeal was filed by the appellant.
(3.) The facts giving rise to this appeal may briefly be stated as under.;