ABOUT
LEGAL
ENFORCEMENT
FILINGS
REPORTS
STATUS
- Cause List
- Processing Application Status
MEDIA

Home

Back

45 DAYS REPORT IN RESPECT OF OPEN OFFER MADE BY (ACQUIRER) FOR ACQUIRING SHARES OF (TARGET COMPANY)

(Offer formalities completed ( Yes/NO)

(To be submitted in duplicate within 45 days from the closure of the open offer)

1	Name of the Target Company
2	Name of Acquirer(s) :
3	Name of Manager to the offer :
4	Name of the Registrar to the offer, if any

5	Offer Details
5.1	Activity schedule	Proposed	Actual
5.1.1	Date of the public announcement
5.1.2	Date by which Letter of offer (LOO) are to be dispatched in terms of Regulations
5.1.3	Date of opening of the offer
5.1.4	Date of closure of the offer
5.1.5	Last date of completion of the despatch of consideration to respondents
	*- In case of delay beyond the proposed dates, give reasons for the same
5.2	Offer price details	Proposed	Actual
5.2.1	Offer price for fully paid shares
5.2.2	Offer price for partly paid shares
5.2.3	Offer size (no of shares x price per share)
5.2.4	Mode of payment of consideration : Cash/ Securities

6	Details of basis of acceptance
6.1	No of shares proposed to be acquired in the open offer. In case of any revisions indicate the same
6.2	No of applications received
6.3	No of applications accepted
6.4	No of applications rejected(in case of rejection mention the reasons thereof)
6.5	No of Fully paid shares received
6.6	No of Fully paid shares accepted
6.7	No of Fully paid shares rejected (in case of rejection mention the reasons thereof)
6.8	No of Partly paid shares received
6.9	No of Partly paid shares accepted
6.10	No of Partly paid shares rejected (in case of rejection mention the reasons thereof)

7	Details of payment of consideration/ special account
7.1	Confirm whether consideration has been paid to all the shareholders whose shares have been accepted. If no, give reasons
7.2	Name of the bank where the special account has been opened for the purpose of payment of consideration and a certificate from it that the entire amount of consideration has been deposited therein as on �

Escrow account details :

8.1

In case, escrow account consists of cash deposit, indicate when, how and for what purpose the amount deposited in escrow account was released ( Refer Regulation 28(12)}

8.2

In case, escrow account consists of Bank guarantee(BG) / deposit of securities, whether BG / securities have been returned to acquirer(s)

If yes, when and why.
If no, why

9	Post offer details ( Actual Versus proposed)	Proposed		Actuals
		No	%	No			%
9.1	Share holding of acquirer ( No & %) before MOU/P.A.
9.2	Shares acquired by way of MOU or market purchases ( No & %)
9.3	Shares acquired in the open offer (No & %)
9.4	Size of the open offer ( No of shares multiplied by offer price per share)
9.5	Shares acquired after P.A but before 7 working days prior to closure date, if any. (No & % )	NA		NO		%
9.6	Post offer share holding of acquirer (No & %) (9.1+9.2+9.3+9.4+9.5)	No	%	No		%
9.7	Pre & Post offer share holding of Public ( No & %)	Pre offer	Post offer	Pre offer	Post offer

10.	Give details regarding acquisition mentioned at 9.5 above, if any:
	i) Name of the entity who acquired the shares
	ii) Whether disclosure about the entity stated at (i) was given in the letter of offer as either Acquirer or Persons acting in concert with Acquirer. ( Yes/No)
	iii) No of shares acquired per person mentioned at (i)
	iv) Purchase price per share
	v) Mode of acquisition
	vi) Date of acquisition
	vii) Date of disclosure to the SEs u/r 22(17)

11.1	Indicate whether the public share holding has fallen to 10% or less, (Yes/ NO).
11.2	If yes, indicate the steps taken in accordance with the disclosures given in the offer document.

12	Indicate Market price (opening and closing prices) of shares of target company, if traded on the following dates (indicate name of Stock Exchange(s) also)
	Reference date	SE1			SE2
		Opening Price	Closing Price	Avg Price	Opening Price	Closing Price	Avg Price
	AS on PA
	Offer opening date
	Offer closing date
	Average price during the offer period **
	** The average market price of the weekly high and low of the closing prices of the shares during the period from the date of PA till closure of the offer

13	Any other relevant information

Signature of the Manager to the offer:

Date :

Place :

Note : Submission of 45 days report is the responsibility of Manager to the offer in terms of Reg. 24 (7).

Printer Friendly page

Email this page