capias ad satisfaciendum

noun | \ -ˌsa-tis-ˌfā-shē-ˈen-dəm, -ˌsä-tis-ˌfä-kē-ˈen-du̇m \ | capias ad sat·is·fac·ien·dum
  1. : a writ or process commanding an officer to place a person (as a debtor) under civil arrest until a claim is satisfied