AI Structured Summary
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Judgment
Computation of Share Exchange Ratio and the number of Equity and Preference Shares to be issued in AMHP to the shareholders of MFPL",,,,,,
Total NAV of MPFL,(a),"22,19,64,769",,,, Consideration to be discharged through issue of Equity Shares in AMHP to shareholders of MFPL (92.7639% of total consideration)",(b),"20,59,03,294",,,, Remaining Consideration to be discharged through issue of Preference Shares in AMHP to shareholders of MFPL (7.2360% of total consideration)",(c)=(a-b),"1,60,61,475",,,, Face Value of each Preference Share of AMHP to be issued to shareholders of MFPL",(d),100,,,, Number of Preference Shares of AMHP to be issued to shareholders of MFPL",(e)=(c)/(d),"1,60,615",,,, Fair value per equity share of MFPL as per NAV approach",(f),"2,302.06",,,, Proportionate Value of each MFPL share for which Equity Shares in AMHP to be issued to shareholders of MFPL",(g)=(f)*(b)/(a),"2,135.48",,,, Fair value per Equity Share of AMHP (average of DCF and Multiple approach)",(h),111.299,,,, Total number of Equity Shares in Maya Fincap Limited,(i),"96,420",,,, Share Exchange Ratio for issue of Equity Shares in AMHP",(j)=(g)/(h),"19,187",,,, Number of Equity Shares of AMHP to be issued to shareholders of MFPL",(k)=(i)*(g)/(h),"18,50,000",,,, ,"Equity Shareholder","Consent submitted on affidavit","Secured Creditors","Consent submitted on affidavit","Unsecure d Creditors","Consent submitted on affidavit Applicant
Company No.1",3 ( Three ),100%,NIL,NA,NIL,NA Applicant Company No.2","22 (Twenty Two)",100%,NIL,NA,"21 (Twenty One) Unsecured Creditors","17 Unsecured Creditors having 92.51% in
value
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