nihil dicit

noun | \ ˈnī-əl-ˈdē-sit, ˈnī-hil-, ˈnē-hil-, -ˈdī- \ | ni·hil di·cit
  1. : refusal or neglect by a defendant to plead or answer

  1. : a judgment rendered against a defendant who refuses or neglects to plead or answer