stipulate

stipulate

verb | \ ˈsti-pyə-ˌlāt \ | stip·u·late

  1. : to specify especially as a condition or requirement of an agreement parties may not stipulate the invalidity of statutes or ordinances —West v. Bank of Commerce & Trusts, 167 F.2d 664 (1948) the contract stipulated that the lessor was responsible for maintenance within a stipulated period of time

    : to specify especially as a condition or requirement of an agreement parties may not stipulate the invalidity of statutes or ordinances —West v. Bank of Commerce & Trusts, 167 F.2d 664 (1948) the contract stipulated that the lessor was responsible for maintenance within a stipulated period of time

  1. : to establish (procedure or evidence) by agreement during a proceeding defendant stipulated that evidence was sufficient to support his conspiracy conviction —National Law Journal based on stipulated facts

    : to establish (procedure or evidence) by agreement during a proceeding defendant stipulated that evidence was sufficient to support his conspiracy conviction —National Law Journal based on stipulated facts

  1. : to agree respecting an aspect of legal proceedings —used with to stipulated to a dismissal of the claim with prejudice —National Law Journal pleaded guilty to the charge of battery and stipulated to the underlying facts —Luna v. Meinke, 844 F. Supp. 1284 (1994)