allocatur

noun | \ ˌa-lō-ˈkā-tər, ˌä-lō-ˈkä-tu̇r \ | al·lo·ca·tur

1. : permission to appeal granted allocatur in order to determine whether the lower courts were in error —City of Pittsburgh v. Commonwealth, 653 A.2d 1210 (1995) —used primarily in Pennsylvania