(1.) Rao, learned counsel for the 1st respondent Bank in both Writ Petitions, apart from learned Government Pleader for Home and Law for the 5th respondent in W.P.No.34129 of 2018.
(2.) The 1st petitioner in W.P.No.25174 of 2018 is a firm involved in the manufacture of MS and GI, Welded Mesh, Chain Link Mesh, Barbed Wire, etc., and is a small scale industry. It obtained credit facility and term loan facility from Vijaya Bank from time to time for purpose of working capital and for purchase of enhanced production machinery in 2012.
(3.) In 2015, it could not repay the interest and loan instalments due to certain unforeseen adverse situations in their business and their account was classified as an NPA by the said Bank.