voluntary dissolution

noun | \ ˌdi-sə-ˈlü-shən \ | dis·so·lu·tion

1. a : the termination of an organized body (as a court)

   b : the ending of a partnership relationship caused by the withdrawal of one of the partners from the relationship

   c : the termination of a corporation

   — involuntary dissolution
   : dissolution of a corporation by a court in response to a shareholder petition based on statutorily prescribed grounds

   — voluntary dissolution
   : dissolution of a corporation upon the initiative of the directors and with approval of a certain percentage of the shareholders

   d : the termination of an injunction or stay by court order

   e : the termination of a marriage by divorce