Home Back   
 

Format for informing details of acquisition to Stock Exchanges by target company , in terms of Regulation 7(3)

Name of Target company (Reporting company)
 
Date of reporting 
Name of Stock exchanges where shares of reporting company are listed.
Details of acquisition as informed u/r 7(1)
Name of Acquirer(s)
 
 




















(A)

Date of Acquisition/ date of receipt of intimation of allotment by acquirer.
 
 








(B)

Mode of acquisition (market purchases/interse transfer/public/ rights/preferential offer etc.)

( C)

No & % of shares /voting rights acquired
 
 












(D)

Shareholding of acquirers stated at (A) before acquisition 

(In terms of No. & % of shares/VRs)
 
 






( E)

Shareholding of acquirer(s) stated at (A) after acquisition

(In terms of No. & % of shares/VRs)









(F) 


[ BACK ]

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 
 

Format for informing details of share holding { obtained u/r 8(1) & 8(2) from acquirer(s)} by target company to Stock Exchanges, in terms of Regulation 8(3) of SEBI(Substantial Acquisition of Shares & Takeovers) Regulations 1997

Name of the Target company (Reporting company)
 
Date of reporting
Name of Stock exchanges where shares of reporting company are listed.
(I) Information about persons holding more than 15% shares or voting rights (VRs)
Names of persons holding more than 15% shares or voting rights. Details of Share holding / Voting rights (in Number and %) of persons mentioned at (A) as informed u/r 8(1) to target company). 
 
 

 

Names As on March 31 (Current year)
 
 






(A)

As on March 31 (Previous year)
 
 






(B)

Changes , if any , between (A) & (B) 
 
 




(C)

As on record date for dividend (current year)
 
 


(D)

As on record date for dividend (previous year)
 
 


(E)

Changes, if any 

Between (D) & (E)
 
 






(F)


 
 
 
 
(II) Promoter(s) or every person having control over a company and also persons acting in concert with him 
Names of promoter(s) or every person(s) having control over a company and persons acting in concert with him  Share holding / Voting rights (in number and %) of persons mentioned at (II) as informed to target company u/r 8(2) . 
  As on March 31 ( Current year)
 
 


(A)

As on March 31 (previous year)
 
 


(B)

Changes , if any , between (A) & (B) 
 
 


(C)

As on record date for dividend (current year)

(D)

As on record date for dividend (previous year)

(E)

Changes, if any 

Between (D) & (E)
 
 


(F)


 

Signed by authorised signatory

Place :

Date :