• ABOUT
    • About SEBI
      • The Board
      • Code on Conflict of Interests for Members of Board
      • Board Meetings
      • Powers and Functions of the Board
      • Securities Appellate Tribunal (SAT)
      • Organisation Structure
      • Functions of Departments / Divisions
      • Addresses of Offices of SEBI
      • SEBI Committees
      • SEBI Benchmarks
      • Former Chairmen / WTMs of SEBI
      • Public Holidays
    • RTI Act, 2005
    • Careers
    • Tenders
  • LEGAL
    • Acts
    • Rules
    • Regulations
    • General Orders
    • Guidelines
    • Master Circulars
    • Circulars
  • ENFORCEMENT
    • Orders
      • Orders of SAT
      • Orders of Chairman/Members
      • Settlement Order
      • Orders of AA under the RTI Act
      • Orders on Insider Trading
      • Orders of Corporatisation / Demutualisation Scheme
      • Orders of AO
      • Orders of Courts
    • Informal Guidance
    • Clarifications on Insider Trading
    • Orders That Could Not be Served
    • Unserved Summons / Notices
    • Consent Applications Rejected
    • Recovery Proceedings
  • FILINGS
    • Processing Status
      • Issues
      • Takeovers
      • Scheme of Arrangement
    • Public Issues
      • Draft Offer Documents filed with SEBI
      • Red Herring Documents filed with ROC
      • Final Offer Documents filed with ROC
    • Rights Issues
      • Draft Letters of Offer filed with SEBI
      • Final Letters of Offer filed with Stock Exchanges
    • Debt Offer Document
      • Draft filed with SE
      • Final filed with ROC
    • Takeovers
      • Letter of Offer
      • Formats as per SEBI (SAST) Regulations 2011
      • Other Documents
    • Mutual Funds
      • Draft
      • Statement of Additional Information (SAI)
      • Scheme Information Document (SID)
      • Key Information Memorandum (KIM)
    • Buybacks
      • Tender Offers
      • Open Market Through Stock Exchanges
    • InvIT Public Issues
      • Draft offer documents filed with SEBI
      • Offer documents filed with SEBI
      • Final Offer documents filed with SEBI
  • REPORTS
    • Annual Reports
    • SEBI DRG Studies
    • Public Interest Disclosure
    • Working Papers
    • SEBI Bulletin
    • Glossary
    • Handbook of Statistics
    • Reports
      • Reports for Public Comments
      • Committee Reports
    • History of Indian Securities Market
    • Investor Survey
    • XBRL Projects in SEBI
    • Information to public on complaints
    • International Research Conference
    • Annual Accounts
    • Notice For Meeting on Schemes
  • STATUS
    • Cause List
    • Processing Application Status
  • MEDIA
    • Press Releases
    • Public Notices
    • News Clarifications
    • Speeches
  •  
      Home Back   
     

    Post Offer Public Announcement to the Shareholders of ALPHA DRUG INDIA LTD.

    The details subsequent to the completion of the Offer made vide Public Announcement dated 27/02/2003 in terms of SEBI (Substantial Acquisition of Shares & Takeovers) Regulations, 1997 and subsequent amendments thereto by �Punjab Chemicals & Pharmaceuticals Ltd.� to acquire 75,84,690 equity shares representing 20% of total paid up capital of Alpha Drug India Ltd. at a price of Rs. 10/- per fully paid up equity shares payable in cash are as under:

    1.

    Name of the Target Company

    :

    Alpha Drug India Ltd.

    2.

    Name of Acquirer(s) including PACs

    :

    Punjab Chemicals & Pharmaceuticals Ltd. (Acquirer)

    3.

    Name of Manager to the offer

    :

    Fortune Financial Services (India) Limited.

    4.

    Name of the Registrar to the offer

    :

    Intime Spectrum Registry Limited

    5.

    Offer details

     

     

     

    Date of opening of the offer

    :

    21/04/2003

     

    Date of closure of the offer

    :

    20/05/2003

    6.

    Details of the acquisition

     

     

    Sr. No.

    Particulars

    Proposed in the offer document

    Actuals

    1

    Offer price

    Rs. 5.50

    Rs. 5.50

    2

    Share holding of acquirer (No & %) before MOU / P.A.

    Nil

    Nil

    3

    Shares acquired by way of MOU or market purchases (No & %)

    1,88,56,058 Shares

    (49.72%)

    1,88,56,058 Shares

    (49.72%)

    4

    Shares acquired in the open offer (No. & %)

    75,84,690 Shares

    (20.00%)

    15,08,813 Shares

    (3.98%)

    5

    Size of the open offer (No of shares multiplied by offer price per share)

    Rs. 4,17,15,795/-

    Rs. 82,98,471.50

    6

    Shares acquired after P.A. but before 7 working days prior to closure date, if any. (No. & %)

    6.1 Price of the shares acquired

    6.2 No. of shares acquired

    6.3 % of shares acquired

    Nil

     

    N.A.

    N.A.

    N.A.

    Nil

     

    N.A.

    N.A.

    N.A.

    7

    Post offer share holding of acquirers (No. & %) (2+3+4+6)

    2,64,40,748 Shares

    (69.72%)

    2,03,64,871 Shares

    (53.70%)

    8

    Pre & Post offer share holding of public (No. & %)

    Pre Offer

    Post Offer

    Pre Offer

    Post Offer

     

     

    1,57,72,640

    41.59%

    81,87,950

    21.59 %

    1,57,72,640

    41.59%

    1,42,63,827

    37.61%

    9

    Share holding of Other Promoter (PSIDC) (No & %)

    32,94,750 Shares

    (8.69%)

    32,94,750 Shares

    (8.69%)

    7.

    Status of the escrow account, whether released or not.

    :

    Bank Guarantee not released

    8.

    Payment of interest, if any, to shareholders alongwith the details thereof

    :

    Not Applicable

    9.

    Status of Investor Complaints received, if any

    :

    Nil

    The Directors of the Acquirer accept full responsibility for the information contained in this Public Announcement and are jointly and severally responsible for the obligations of the Acquirer as laid down in the SEBI (SAST) Regulations.

    This Public Announcement would also be available on the SEBI�s website www.sebi.gov.in

     

     

    Issued by the MANAGER TO THE OFFER:

    FORTUNE FINANCIAL SERVICES

    (INDIA) LIMITED.

    2nd Floor, K. K. Chambers,

    Sir Purushottamdas Thakurdas Marg,

    Fort, Mumbai � 400 001.

    Tel: (022) 2207 7931, Fax No. (022) 2207 2948,

    e-mail : gfaspl@bom5.vsnl.net.in

    Contact Person: Mr. Jinesh N. Mehta

    On behalf of the Acquirer:

    Punjab Chemicals &

    Pharmaceuticals Ltd.

    SCO 417-418, Sector 35C,

    Chandigarh-160 022.

    Place : Mumbai

    Date : June 30, 2003

     


      PrintPrinter Friendly pageMailEmail this page
    Securities and Exchange Board of India
    Link to official X (formerly twitter) account of SEBI
    • Follow us
    • 
    • GST No. 27AAAJS1679K1ZL

    National Portal of India
    • What's New
    • Contact Us
    • Feedback
    • Site Map
    • Website Policy
    • Guidelines for Data Sharing
    • My SEBI
    • FMC (Erstwhile)
    • SAT 
    • Screen Reader Access
    • Investor Website 
    • Useful Links
    • RTI Act, 2005
    • Committees
    • Cause List
    • Tenders
    • Careers
    • Help
    • FAQs
    • Intermediaries
    • Statistics
    • The site is best viewed in Internet Explorer 11.0+, Firefox 24+ or Chrome 33+.

    Terms & Conditions | Privacy Policy
    © SEBI All Rights Reserved - Website Owned and Managed by SEBI