work product doctrine

noun
  1. : a doctrine or rule that protects an attorney's work product from discovery — called also work product rule

    Note: This doctrine applies to work product of all kinds, but it may be waived for certain materials (as documents) if the party seeking discovery shows that it has a substantial need of the materials in preparing its own case and that it is unable without undue hardship to obtain the substantial equivalent of the materials by other means.