forum non conveniens

noun | \ -ˌnän-kən-ˈvē-nē-ˌenz, -ˌnȯn-kȯn-ˈvā-nē-ˌens \ | forum non con·ve·ni·ens

1. : a doctrine allowing a court with jurisdiction over a case to dismiss it because the convenience of the parties and the interest of justice would be better served if the case were brought in a court having proper jurisdiction in another venue — compare change of venue