consolidate

transitive verb | \ kən-ˈsä-lə-ˌdāt \ | con·sol·i·date
  1. a : to combine (two or more lawsuits or matters that involve a common question of law or fact) into one — compare class action

    Note: Consolidation of matters in the federal courts is governed by Rule 42 of the Federal Rules of Civil Procedure. Consolidated cases may become one single action with a single judgment, or may retain their individual identities although tried together. The court may also try one representative case and render a judgment binding on the other cases.

    b : to combine (two or more corporations) to form one new corporation — compare merger