docket

noun | \ ˈdä-kət \ | dock·et

1. a : a formal abridged record of the proceedings (as motions, orders, and judgments) in a legal action the clerk shall keep a docket in each case —U.S. Code

   b : the caseload of a court a great part of our docket consisted of regulatory agency cases —R. H. Bork

2. a : a list of legal actions to be heard by a court the nearly 500 such cases on court dockets —Rorie Sherman — compare calendar

   b : the caseload of a court a great part of our docket consisted of regulatory agency cases —R. H. Bork

transitive verb

1. : to enter in a docket (as of a case or a court) closure motions must be docketed sufficiently in advance —W. R. LaFave and J. H. Israel — compare calendar