subpoena
noun | \sə-ˈpē-nə\ | sub·poe·na
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: a writ commanding a designated person upon whom it has been served to appear (as in court or before a congressional committee) under a penalty (as a charge of contempt) for failure to comply — compare summons
subpoena
transitive verb
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: to call before a court or hearing by a subpoena the inspector is given the power to subpoena any relevant…witnesses —Harvard Law Review also : to command the production of (evidence) by a subpoena duces tecum subpoenaed documents : to command the production of (evidence) by a subpoena duces tecum subpoenaed documents