process

noun | \ ˈprä-ˌses, ˈprō- \ | pro·cess

1. : a continuous operation, art, or method especially in manufacture whoever invents or discovers any new and useful process…may obtain a patent therefor —U.S. Code

2. a : procedure 1 — see also abuse of process, due process

   b : a means (as a summons) used to compel a defendant to appear in court; broadly : a means by which a court acquires or exercises jurisdiction over a person or property — see also mesne process — compare notice, service : a means by which a court acquires or exercises jurisdiction over a person or property — see also mesne process — compare notice, service

   Note: In civil procedure, service of a summons on a defendant is considered constitutionally sufficient process, although usually a copy of the complaint must also be provided according to the local rule of procedure.