disputing

dispute

verb | \ di-ˈspyüt \ | dis·pute

  1. : to engage in a dispute over disputing the correct application of the contract provision; especially : to oppose by argument or assertion disputed changes to the grievance procedure : to oppose by argument or assertion disputed changes to the grievance procedure

    : to engage in a dispute over disputing the correct application of the contract provision; especially : to oppose by argument or assertion disputed changes to the grievance procedure : to oppose by argument or assertion disputed changes to the grievance procedure

dispute

noun

  1. : an assertion of opposing views or claims : a disagreement as to rights; especially : one that is the subject of proceedings for resolution (as arbitration) : one that is the subject of proceedings for resolution (as arbitration)