standing

adjective | stand·ing

1. : continuing in existence, use, or effect indefinitely a standing order

noun

1. : the status of being qualified to assert or enforce legal rights or duties in a judicial forum because one has a sufficient and protectable interest in the outcome of a justiciable controversy and usually has suffered or is threatened with actual injury only one who already has standing can argue the public interest in support of his claim —Hawaii's Thousand Friends v. Anderson, 768 P.2d 1293 (1989)

2. : a principle requiring that a party have standing in order to justify the exercise of the court's remedial powers