Shri Prashant Saran, Whole Time Member, SEBI, has passed an order dated July 05, 2013, granting exemption to the acquirers namely Grandhi Varalakshmi Mallikarjuna Rao Trust, Srinivas Bommidala and Ramadevi Trust, Grandhi Buchi Sanyasi Raju and Satyavathi Smitha Trust, Grandhi Kiran Kumar and Ragini Trust and the GMR Family Fund Trust  from applicability of regulation 3(1) of the Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 2011 with respect to their proposed indirect acquisition of 273,62,21,862 (constituting 70.30%) equity shares of the target company, GMR Infrastructure Limited.

 The full text of the order is available on the website www.sebi.gov.in