abeyance

noun | \ ə-ˈbā-əns \ | abey·ance
  1. : a lapse in the succession of property during which there is no person in whom title to the property is vested —usually used with in the estate was in abeyance

  1. : temporary inactivity or suppression : cessation or suspension for a period of time —usually used with in or into to hold the entry of summary judgment in abeyance —J. H. Friedenthal et al.