out of court

court

noun | \ ˈkōrt \

  1. a : an official assembly for the administration of justice : a unit of the judicial branch of government the judicial power of the United States shall be vested in one Supreme Court, and in such inferior courts as the Congress may from time to time ordain and establish —U.S. Constitution art. III

    b : a session of such a court

    c : the Supreme Court of the United States

  1. : a place (as a building, hall, or room) for the administration of justice order in the court

  1. : a judge or judges acting in official capacity an issue to be decided by the court the court may neither preside at nor attend the meeting of creditors —J. H. Williamson

  1. : a legislative body the General Court of Massachusetts

  1. : a body (as the International Court of Justice) exercising judicial powers over its members or the members of a body represented by it an ecclesiastical court