remand

: to return (a case or matter) from one court to another especially lower court or from a court to an administrative agency the judgment of the trial court is reversed and the cause remanded to the superior court for further proceedings consistent with this opinion —McCarton v. Estate of Watson, 693 P.2d 192 (1984) — compare affirm

: to send (an accused) back into custody by court order (as pending trial) : turn (a prisoner) over for continued detention

: to return a case to a lower court or other tribunal the court remanded for resentencing —K. A. Cohen

: the act of remanding or state of being remanded

: an order remanding a case or person