This is a petition under Section 34 of the Jammu & Kashmir Arbitration and Conciliation Act, 1997 [“the Act of 1997”] filed by the petitioner for setting aside the award ... dated 18.09.2002 passed by K.Thiruvengadam, the sole arbitrator, appointed by the parties to arbitrate and adjudicate upon the disputes pertaining to the agreement No.GE/AKH-48/95-96 entered into between the petitioner and the respondents.