subpoena

noun | \sə-ˈpē-nə\ | sub·poe·na
  1. : 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
  1. : 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