JASVINDRA KOUR Vs. HDFC BANK LTD.

JUDGEMENT

(1.) Since common question of law and facts are involved in these writ petitions, hence with the consent of counsels for the parities, their arguments have been heard together and the same are being decided by this common order.

(2.) For the sake of convenience, the facts and prayer narrated in S.B. Civil Writ Petition No.7776/2025 are taken into consideration.

(3.) The instant writ petition has been filed with the following prayer: