THIS DOCUMENT IS IMPORTANT AND REQUIRES YOUR IMMEDIATE ATTENTION
(Please
send this form with enclosures to the Registrar to the Offer at its address
given overleaf)
|
OFFER
SCHEDULE |
OPENS
ON |
CLOSES
ON |
FORM OF ACCEPTANCE �CUM-ACKNOWLEDGEMENT
From:
Name:
Full
Address:
Tel
No:
Fax No.
e-mail
To
MCS
Limited
Sri
Venkatesh Bhavan,Plot
No 27,Road No 11
MIDC
Area,Andheri East,Mumbai-400
001
Sub:
Open offer to acquire 20 00 000 equity shares of Rs10/- each representing 20% of
the paid up capital of Industrial Investment Trust Limited (IIT) by
M/s
Superstar Exports Private Limited,
M/S Raneka Fincom
Private Limited, M/s Padmavatiasha Properties and Projects Private
Limited and Pranam Securities Limited
(Acquirers) in terms of SEBI (Substantial Acquisition of Shares & Takeovers)
Regulations, 1997.
Dear
Sir,
I/We
refer to the Letter of Offer dated
I/We
,the undersigned, have read the Letter of Offer and understood its contents
including the terms and conditions as mentioned therein.
For Equity shares held in Physical Form
I/We
hold equity shares in physical form, accept the Offer and enclose the original
share certificate(s) and duly signed transfer deed(s) in respect of my/our
equity shares as detailed below:
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Sr.No |
Ledger
Folio No |
Certificate
No |
Distinctive
Nos. |
No
of Equity Shares |
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Total
Number of Equity Shares |
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(Incase
of insufficient space, please use additional sheet and authenticate the
same)
I/We
confirm that the Offer is hereby accepted by me/us and that the equity shares
which are being tendered herewith by me/us under this Offer are free from liens,
charges and encumbrances of any kind whatsoever.
I/We
note and understand that the original share certificate(s) and valid share
transfer deed will be held in trust by the Registrar to the Offer until the time
the Acquirers make payment of the Offer Price as mentioned in the Letter of
Offer.
I/We
note and understand that the Acquirers will pay the consideration only after
documents are found valid and approved by the Acquirers
For equity shares held in
dematerialized form
I/We
hold equity shares in dematerialized form, accept the Offer and enclose a
photocopy of the delivery instructions duly acknowledged by the DP in respect of
my/our equity shares as detailed below:
|
DP
Name |
DP
ID |
Client
ID |
Name
of Beneficiary |
No
of Equity shares |
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|
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|
I/We
have done an off market transaction for crediting the equity shares to the �MCS
Ltd Escrow Account Industrial
Investment Trust Limited Open offer� whose particulars are
:
|
DP
ID IN
301549
Client
ID 18610620 |
I/We
note and understand that the equity shares would remain in the said account i.e.
�MCS Ltd Escrow Account-Industrial
Investment Trust Limited Open
offer� until the Acquirers make payment of the Offer Price as mentioned in the
Letter of Offer.
If
my/our equity shares are held in a beneficiary account with CDSL,I/We enclose a
copy of the �Inter Depository Instruction� for the transfer of my/our equity
shares to the Depository Escrow Account.
-
- - - - - - - - - - - - - - - - - - - - - - - TEAR ALONG THIS LINE- - - - - - -
- - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - Acknowledgement
Slip
MCS
Limited
Sri
Venkatesh Bhavan,Plot
No 27,Road No 11
MIDC
Area,Andheri East,Mumbai-400
001
TEL:022-28215235 FAX:
022-28350456
Contact
Person
:Mr. Ashok Gupta Email: mcsmum@vsnl.com
Received
from Mr. /Ms
Form of Acceptance cum Acknowledgement for IIT Offer as per details
below:-
#Folio
/Beneficiary A/C No
----------Number of Certificates enclosed ----------Certificate
No-----Total No of Equity shares enclosed----------
|
Stamp
of collection center, Signature of Official, & Date of
Receipt |
|
|
#Copy
of Delivery Instruction to DP----------------
#
(Delete whichever is not applicable)
I/We
authorize the Acquirers
1.
To
acquire the equity shares so tendered by me/us in acceptance of the Offer in
terms of and subject to the Letter of Offer
2.
To
the extent that the equity shares tendered by me/us are not acquired (in terms
of and subject to the Letter of Offer),to return to me/us share certificate(s)
and in the case of dematerialized equity shares to credit such equity shares to
my/our depository account, in each case at my/our sole risk and specifying the
reasons thereof.
3.
If
the equity shares so tendered are withdrawn by me/us (in terms of and subject to
the Letter of Offer), to return to me/us share certificate(s) and in the case of
dematerialized equity shares to credit such equity shares to my/our depository
account, in each case at my /our sole risk.
I/We
authorize the Acquirers or the Manager to the Offer or the Registrar to the
Offer to send by registered post the crossed account payee cheque/Demand
draft/pay order as purchase consideration to the sole/first holder at the
address mentioned below:
Yours
faithfully
Signed
and delivered
|
|
1st
Shareholder |
2nd
Shareholder |
3rd
Shareholder |
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Full
Name |
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PAN/GIR
no. allotted under the Income Tax Act 1961 |
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Signature |
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Note:
In case of joint holdings, all shareholders must sign. A body corporate must
affix its company stamp.
Place:
Date:
In
order to avoid fraudulent encashment of cheque/demand draft/pay order in
transit, the applicants are requested to provide details of bank account of the
sole/first shareholder and the crossed account payee cheque/demand draft/pay
order will be drawn accordingly.
|
Name
of the Bank, Branch address |
Account
No |
Savings/Current/NRE/NRO/Others (Please
tick) |
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Details
of Collection Centre:
|
Address |
Phone/Fax
No |
Contact
Person |
|
MCS
Limited 101,Shatdal complex,1st Floor Opp Bata Show Room Ashram road Ahmedabad- 380 009 |
079-26582878 Fax:
079-26584027 |
Mr.Mahendra
Singh
|
|
MCS
Limited Sri Venkatesh Bhavan,Plot No 27,Road No 11 MIDC Area,Anderi East Mumbai-400 093
|
022-28215235 Fax:
022-28350456 |
Mr.Ashok
Gupta |
|
MCS
Limited C/O Ghia textiles Product Co Agra
Building,1st Floor,room 5 Above Bank
of Baroda University Branch,121 M.G.Road,Fort
Mumbai-400 001 |
022-22691266 Fax:
022-22691567 |
Mr.G.Rajendra |
|
MCS
Limited 116/118,akshy Complex off Dhole patel road Near Ganesh
mandir,Pune-411 001 |
020-30906685 Fax:
020-261295957 |
Mr.Pramod
|
-
- - - - - - - - -
-- - - - - - - - - - - - - - - -TEAR ALONG THIS LINE- -- - - - - - - - - - - - -
- - - - - - - - - - - - -- - - - -
- --
All
future correspondence if any should be addressed to Registrar to the Offer at
the following address:
MCS
Limited
Sri
Venkatesh Bhavan,Plot
No 27,Road No 11
MIDC
Area,Andheri East,Mumbai-400
001
TEL:022-28215235 FAX:
022-28350456
Contact
Person
:Mr. Ashok Gupta Email:
mcsmum@vsnl.com
PLEASE
USE THIS FORM ONLY IF YOU HAVE TENDERED THE SHARES AND WISH TO WITHDRAW YOUR
APPLICATION
FORM
OF WITHDRAWAL
|
You
have an OPTION TO WITHDRAW the acceptance tendered in response to the
Offer any time up to three working days prior to the date of closure of
the Offer i.e. on or before. In case you wish to withdraw your acceptance,
please use this form |
|
OFFER
SCHEDULE |
|
OFFER
OPENS ON |
|
LAST
DATE OF WITHDRAWAL |
|
OFFER
CLOSES ON |
From
Name:
Address:
Tel
No:
Fax No:
email:
To
MCS
Limited
Sri
Venkatesh Bhavan,Plot
No 27,Road No 11
MIDC
Area,Andheri East,Mumbai-400
001
Contact
Person: Mr. Ashok Gupta
email:mcsmum@vsnl.com
Dear
Sirs,
Sub
Open offer to acquire 20 00 000 equity shares of Rs10/- each representing 20% of
the paid up capital of Industrial Investment Trust Limited (IIT) by
M/s
Superstar Exports Private Limited,
M/S Raneka Fincom
Private Limited, M/s Padmavatiasha Properties and Projects Private
Limited and Pranam Securities Limited
(Acquirers) in terms of SEBI (Substantial Acquisition of Shares & Takeovers)
Regulations, 1997.
I/We
refer to the Letter of Offer dated 270h April, 2005 for acquiring the
above mentioned shares
I/We,
the undersigned, have read this Letter of Offer and accept unconditionally its
contents including the terms and conditions and procedures as mentioned
therein.
I/We
have read the procedure for withdrawal of equity shares tendered by me/us in the
Offer as mentioned in para
8.3
of the Letter of Offer & unconditionally agree to the terms and conditions
mentioned herein.
I/We hereby
consent unconditionally and irrevocably to withdraw my/our shares from the offer
and I/We further authorize the
Acquirers to return to me/us, the tendered equity share certificate(s)/share(s)
at my/our sole risk.
I/We note that
upon withdrawal of my/our shares from the Offer, no claim or liability shall lie
against the Acquirers /Manager to the Offer/Registrar to the
Offer.
I/We
note that this Form of Withdrawal should reach the Registrar to the Offer at the
collection centre mentioned in the Letter of Offer on or before the last date of
withdrawal (i.e. 3 rd August ,2005)
I/We
note that the Acquirers/Manager to the Offer/Registrar to the Offer shall not be
liable for any postal delay/loss in transit for the equity shares held in
physical form and also for the non-receipt of equity shares held in the
dematerialised form in the DP account due to inaccurate/incomplete particulars/
instructions.
I/We
also note and understand that the Acquirers will return the original share
certificate(s) and share transfer deed(s) only on completion of verification of
the documents, signatures etc. and beneficiary position data as available from
the Depository from time to time, respectively.
For
Shares in Physical Form:
The
particulars of the tendered share(s) that I/We wish to withdraw are detailed
below:
Ledger
Folio No. ----------------------------------------- No.
of Share Certificate(s)
--------------------------------------
-
-
- - - - - - - - - - - - - - - - - - - - - - TEAR ALONG THIS LINE- - - - - - - -
- - - - - - - - - - - - - - - - - - - - - - - - - - - - - - Acknowledgement
Slip
MCS
Limited
Sri
Venkatesh Bhavan,Plot
No 27,Road No 11
MIDC
Area,Andheri East,Mumbai-400
001
TEL:022-28215235 FAX:
022-28350456
Contact
Person
:Mr. Ashok Gupta Email:
mcsmum@vsnl.com
Received
from Mr. /Ms
Form
of withdrawal dated -------
#Number
of Certificates ------representing ------equity shares #Copy of Delivery
instruction to DP for ---------Equity shares
|
Stamp
of collection centre, Signature of Official, & Date of
Receipt |
|
|
#
(Delete whichever is not applicable)
|
Sr.No |
Certificate
Nos. |
Distinctive
Nos. |
No.
of Equity shares | |
|
|
Tendered |
From |
To |
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1 |
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2 |
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3 |
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Total
Shares tendered |
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Withdrawn |
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1 |
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2 |
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3 |
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Total
Shares Withdrawn |
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(Incase
of insufficient space, please use additional sheet and authenticate the same.)
For Shares in Dematerialised
Form:
I/We hold the following
shares in dematerialised form and had tendered the Shares in the Offer and had
done an
off-market transaction for crediting the shares to the �MCS
Ltd Escrow Account-Industrial Investment Trust Limited Open
offer�
as per the
following particulars:
DP Name- HDFC Bank
Limited
Client ID: 18610620
DP ID: IN301549
Please find enclosed a
photocopy of the Depository Delivery Instruction(s) duly acknowledged by DP. The
particulars of the account from which my/our equity shares have been tendered
are as detailed below:
|
DP
Name |
DP
ID |
Client
ID |
No
of Equity shares |
Name
of Beneficiary |
|
|
|
|
|
|
I/We
note that the equity shares will be credited back only to that Depository
Account from which the equity shares have been tendered and necessary standing
instructions have been issued in this regard.
In
case of dematerialised equity shares, I/We confirm that the signatures of the
beneficiary holders have been verified by the DP as per the records maintained
at their end and the same have also been duly attested by them under their
seal.
I/We
confirm that the particulars given above are true and
correct.
Yours
faithfully,
Signed
& Delivered by
|
|
1st
Shareholder |
2nd
Shareholder |
3rd
Shareholder |
|
Full
Name |
|
|
|
|
Address
of 1st Shareholder |
| ||
|
Signature |
|
|
|
|
Verified
and Attested (by DP in case of Demat
Shares and by Bank in case of Physical Shares) |
|
|
|
Note:
In
case of joint holdings all must sign.
Place:
Date:
-
- - - - - - - - - - - - - - - - - - - - - - TEAR ALONG THIS LINE-- - - - - - - -
- - - - - - - - - - - - - - - - - - - - - - - - - - - - -
-
All
future correspondence if any should be addressed to Registrar to the Offer at
the following address:
MCS
Limited
Sri
Venkatesh Bhavan,Plot
No 27,Road No 11
MIDC
Area,Andheri East,Mumbai-400
001
TEL:022-28215235 FAX:
022-28350456
Contact
Person
:Mr. Ashok Gupta Email:
mcsmum@vsnl.com