Format for disclosure of details of acquisition to
Stock Exchanges by target company, in terms of Regulation 7(3)of SEBI (Substantial Acquisition of Shares and
Takeovers) Regulations, 1997 {Regulations}
Name of the Target company
Date of reporting
Names of the stock exchanges where the shares of the
target company are listed
Details of
the acquisition/ sale received in terms of Reg. 7(1) and 7(1A)
Names of the acquirers/ sellers and PACs with them
Date of Acquisition/ sale
Date of receipt of intimation of allotment by
acquirer/ seller
Mode of
acquisition ( e.g. open market//public issue/ rights
issue/ preferential allotment/ interse transfer etc).
Mode of
sale (e.g. open market/ MOU/ off market etc.)
Particulars
of acquisition/ sale
Number
% w.r.t. total paid up capital of Target Company
a) Shares / Voting rights (VR) of the acquirer/
seller before acquisition/ sale
b) Shares/ voting rights acquired / sold
c) Shares / VR of the acquirer/ seller after
acquisition/ sale
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 within 7 days of receipt of information
u/r 7(1) & 7(1A).