- (1.) Counsel for Petitioner present. Counsel for Respondent present. Counsel for Petitioner has drawn our attention to the order that came to be passed on 16.06.2017 under section 9 of the I&B Code, 2016 in M/s.Daxen Agritech India Pvt. Ltd. vs. M/s. Daehsan Trading (India) Pvt. Ltd. In the said order, the Corporate Insolvency Process has been initiated and the order has been declared. In view of the said order, the petition is disposed of, with a direction to the Petitioner to make his claim before the IRP, when appointed and public announcement made. Accordingly, the petition is disposed of.;