repudiation

noun | \ ri-ˌpyü-dē-ˈā-shən \ | re·pu·di·a·tion

1. : the rejection or renunciation of a duty or obligation (as under a contract); especially : anticipatory repudiation : anticipatory repudiation

   Note: A party aggrieved by a repudiation may consider a repudiated contract to have been breached and bring an action for relief.