Format for disclosure of details of acquisition to
target company and stock exchanges where the shares of the target company are
listed, in terms of Regulation 7(1)
Name of the Target company
Name of the acquirer and PAC with the acquirer
Details of the acquisition as follows
Number
% w.r.t. total paid up
capital of Target Company
a) Shares / Voting rights (VR) before acquisition
under consideration
b) Shares/ voting rights acquired
c) Shares / VR after acquisition
Mode of
acquisition ( e.g. open market / public issue/ rights
issue/ preferential allotment/ interse transfer etc).
Date of acquisition of shares/ VR or date of receipt
of intimation of allotment of shares, whichever is applicable
Paid
up capital/ total voting capital of the target company before the said
acquisition
Paid
up capital/ total voting capital of the target company after the said
acquisition
Note:
1.The disclosure shall be made whenever the post acquisition holding crosses
5%, 10% and 14% of the total paid up capital of the target company within 2
days of the acquisition.
2.The stock exchange shall immediately display the above information on
the trading screen, the notice board and also on its website.