nunc pro tunc

| \ ˈnəŋk-ˌprō-ˈtəŋk, ˈnu̇ŋk-ˌprō-ˈtu̇ŋk \

1. : now for then —used in reference to a judicial or procedural act that corrects an omission in the record, has effect as of an earlier date, or takes place after a deadline has expired a nunc pro tunc order permitted to file the petition nunc pro tunc