As per case facts, the petitioner's son, after taking a gold loan, suffered an accident, leaving him in a vegetative state. The respondent bank issued a notice for outstanding loan ... amounts, prompting the petitioner to deposit a substantial sum and seek release of pledged gold. The bank, however, requested a court order declaring her the legal guardian. This led to the current writ petition. The question arose whether the High Court, in the absence of specific statutory provisions, could declare the mother as the legal guardian of her adult son in a comatose/vegetative state. Finally, the High Court, exercising its parens patriae jurisdiction, ruled that the petitioner is appointed as the guardian for her son's loan account, entitled to operate it, with all authorities accepting her status. The court also established guidelines for future guardianship appointments in similar cases and directed monitoring.