brief

noun

1. : a concise statement of a client's case written for the instruction of an attorney usually by a law clerk — called also memorandum

2. : a formal written presentation of an argument that sets forth the main points with supporting precedents and evidence

   Note: Briefs are filed either by a party or an amicus curiae with a court usually regarding a specific motion (as for summary judgment) or point of law.

transitive verb

1. : to write a brief concerning (a motion or question of law)