praecipe

noun | \ˈpre-sə-ˌpē, ˈprē-\ | prae·ci·pe

1. : a written request for an action (as the issuing of a writ of execution) from a party to a clerk of a court or sometimes to a judge filed a praecipe for the writ of scire facias shall issue upon praecipe of the plaintiff

   Note: When addressed to a clerk, a praecipe is usually a request for some action that does not require immediate judicial review, such as the issuing of a subpoena or the preparing of a record for appellate review. When addressed to a judge, as for jury instructions in some jurisdictions, a praecipe is similar to a motion.