ex parte

adverb or adjective | \ ˈeks-ˈpär-tē, -tā \ | ex par·te

1. : on behalf of or involving only one party to a legal matter and in the absence of and usually without notice to the other party an ex parte motion relief granted ex parte —used in citations to indicate the party seeking judicial relief in a case Ex Parte Jones, 7 U.S. 2 (1866) — compare in re, inter partes