reargument

noun | \ ˌrē-ˈär-gyə-mənt \ | re·ar·gu·ment
  1. : new or repeated argument; especially : presentation of new or additional arguments to a court on a matter of law or fact which a petitioner claims was overlooked or misunderstood by the court : presentation of new or additional arguments to a court on a matter of law or fact which a petitioner claims was overlooked or misunderstood by the court

    Note: Reargument requires the granting of a motion, which must be filed within a specified period after entry of the court's judgment.