Note :

i) ** If Acquirer(s) is a company, give name of its promoters and persons having control of that company.

ii) Percentage to be calculated with respect to total paid up capital/ total voting rights of the target company.
 

Specify whether disclosure is as on March 31 ........ (Specify the financial year) or as on the record date .................. (Specify the record date). { i.e both are status dates}
 

Sr. No.	Name of  promoter(s) or persons(s) having control over the company  Person who holds more than 15% shares or voting rights in the company  Persons acting in concert with (a)/(b) above	No. and % of shares or voting rights held by each persons(s) under (B)(a)/ (B)(b) individually and collectively for persons acting in concert with him.	Whether informed by (B) to company within 21 days from the status date. (Yes/No)	Whether information given to SEs by company within 30 days from the status dates (Yes/NO) Specify date when information sent to SEs.	No. of days     (E) - (status date)	If (F) > 30 days, reasons for delay
(A)	(B)	(C)	(D)	(E)	(F)	(G)

Note :

i) ** If promoter or persons having control over the company under reference is also a company, then give name of its promoters and persons having control of it.

ii) Percentage to be calculated with respect to total paid up capital / total voting rights of the target company.