special proceeding

noun | pro·ceed·ing

1. a : an action, hearing, trial, or application before the court

   — collateral proceeding
   : a proceeding that concerns an order, motion, petition, or writ deriving from or sought in relation to another proceeding (as a trial) a collateral proceeding on a motion to have the judge in a pending trial disqualified; especially : one in which a collateral attack on a judgment is made sought to avoid the effect of the judgment in a collateral proceeding after denial of a direct appeal

   — core proceeding
   : a proceeding (as one instituted by a debtor against a creditor) that is integral to the administration of a bankruptcy estate and so falls under the jurisdiction of the bankruptcy court

   — non-core proceeding
   : a proceeding involving a matter that relates to a bankruptcy case but that does not arise under bankruptcy laws, that could be adjudicated in a state court, and over which a bankruptcy court has limited authority

   — special proceeding
   : a proceeding (as for condemnation or disbarment) that may be commenced independently of a pending action by petition or motion and from which a final order affecting a substantial right may be immediately appealed special proceedings created exclusively by statute where a special procedure is appropriate and warranted —Sosebee v. County Line Sch. Dist., 897 S.W.2d 556 (1995)

   — summary proceeding
   : a civil or criminal proceeding in the nature of a trial that is conducted without formalities (as indictment, pleadings, and usually a jury) for the speedy and peremptory disposition of a matter

   — supplementary proceeding
   : a proceeding to discover the assets of a judgment debtor; also : a proceeding that in some way supplements another

   b : a hearing conducted by an administrative body

   c : a criminal prosecution or investigation

2. : an official record of things done or said