stoppage in transitu

noun | \ ˈstä-pij-ˌin-ˈtran-zə-ˌtü, -ˈtran-sə-, -ˌtyü \ | stop·page in tran·si·tu

1. : the right of a seller of goods to stop them on their way to the buyer and resume possession of them (as on discovery of the buyer's insolvency) — called also stoppage in transit