stay

transitive verb
  1. : to temporarily suspend or prevent by judicial or executive order may not grant an injunction to stay proceedings in a State court —U.S. Code

stay

noun
  1. : a temporary suspension or injunction of an action or process by a usually discretionary judicial or executive order a stay of execution of the judgment stay of a lower court's judgment pending certiorari —W. J. Brennan, Jr. — see also automatic stay — compare cease-and-desist order at order 3b, mandamus, supersedeas